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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(3) in The M.P. Cinemas (Regulation) Rules, 1972

(3)Nothing in sub-rule (1) shall apply to premises duly licensed in any part of the State for use for cinematograph exhibition before the coming into force of these rules except that the ceiling of such premises, if not made of fire-resisting material, shall be replaced by the fire-resisting material.