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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(2) in Maharashtra Cinemas (Regulation) Rules, 1966

(2)Nothing in sub-rule (1) shall apply to touring cinemas and to premises duly licensed for use for cinematograph exhibition before the coming into force of these Rules, so long as the minimum space for exits, in accordance with the provisions of rule 12. is provided for in such premises.