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 39] [Entire Act] State of Uttar Pradesh - Subsection Section 39(iii) in The U.P. Cinematograph Rules, 1951 (iii)Fee for the issue of a duplicate copy of permanent of temporary licence to the licensee shall be 75 percent of the respective fee for the original licence as prescribed above.
