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[Cites 0, Cited by 0] [Section 33A(1)] [Section 33A] [Entire Act]

State of Maharashtra - Subsection

Section 33A(1)(b) in Maharashtra Police Act

(b)performance licences issued, if any, by the Commissioner of Police or the District Magistrate or any other officer, as the case may be, being the Licensing Authority under the aforesaid rules, to hold a dance performance, of any kind or type, in an eating house, permit room or beer bar, shall stand cancelled.