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State of Madhya Pradesh - Section

Section 8 in The M.P. Cinemas (Regulation) Act, 1952

8. Power to revoke licence.

- Where the holder of a licence has been convicted of an offence under Section 7 of the Cinematograph Act, 1952 (XXXVII of 1952), or Section 7 of this Act, the licence may be revoked by the licensing authority.