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[Cites 0, Cited by 0] [Section 3A] [Entire Act]

State of Tamilnadu - Subsection

Section 3A(b) in The Tamil Nadu Cinemas (Regulation) Act, 1955

(b)if any of his licence under this Act has been revoked or suspended under clause (a) of sub-section (2) of section 9, unless a period of two years has elapsed since his conviction, or as the case may be, the revocation or suspension of his licence.]