Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 24F] [Entire Act] State of Maharashtra - Subsection Section 24F(2) in Maharashtra Cinemas (Regulation) Rules, 1966 (2)The fee for the video-cinema licence shall be as follows :-(a)for a period not exceeding six months Rs. 250;(b)for a period exceeding six months but not exceeding one year Rs. 500.
