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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Uttar Pradesh - Subsection

Section 13(2)(a) in U.P. Cinemas (Regulation) Act, 1955

(a)for the situation and regulation of the places at which and the conditions subject to which [exhibitions by means of cinematograph or video may be made or video libraries may be kept] displayed;
(aa)[ for the imposition of composition charges not exceeding [two lakh rupees] [Substituted 'fifty thousand rupees' by U.P. Act No. 7 of 2018, dated 5.1.2018.] on payment whereof exemption under Section 10 may be granted from the provision of the rules relating to the site or building to be used for exhibition by means of cinematography,]