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[Cites 0, Cited by 0] [Section 131] [Entire Act]

State of Maharashtra - Subsection

Section 131(2) in Maharashtra Cinemas (Regulation) Rules, 1966

(2)Notwithstanding the provisions of sub-rule (1), the cinema licence shall be liable to immediate suspension or cancellation by the licensing authority if, in the opinion of the licensing authority, the appliances in the cinema for protection against and for extinguishing fire are inadequate or in any way insufficient or in unsatisfactory condition.