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State of Madhya Pradesh - Section

Section 13 in The M.P. Cinemas (Exhibition of Films By Video Cassette Recorder/player) Licensing Rules, 1983

13. Renewal of licence.

- The licensing authority may, [on application being made to it, atleast 45 days before the date of expiry of the existence licence,] [Substituted by Notification No. F. 18-22-89-C-XXX, dated 1-10-1989.] renew the cinema licence. An application for renewal of licence shall be made on an ordinary paper by the licensee. The application shall be with the fee prescribed in Rule 14.