Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Assam - Subsection

Section 6(2) in The Assam Cinemas (Regulation) Rules, 1960

(2)No permanent cinema house shall be allowed within a radius of one furlong from any existing hospital, educational, institution, place of public worship, cremation ground, grave yard, cemetery or other standing permanent cinema house.