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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Tamilnadu - Subsection

Section 40(2) in The Tamil Nadu Cinemas (Regulation) Rules, 1957

(2)On completion of the building according to the approved plan, the applicant shall obtain,-
(i)[ a certificate in Form 'D' from the Electrical Inspector covering provision in rule 11 in Part I-A, rules 65 to 74,76,79 in Part IV and the rules 86 to 91 in Part V;] [G. O. Ms. No.1488, Home, dated the 31st March 1958.]
(ii)a certificate from the Executive Engineer covering the provisions in rules 54 to 56, 59, 60, 77 and 78 in Part IV and rules 80 to 82 in Part V.