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 3] [Entire Act] State of Haryana - Subsection Section 3(iv) in Punjab Cinemas (Regulation) Rules, 1952 (iv)[ No licence to touring cinematograph shall be granted for such a place where there is a permanent cinema; [Punjab Government Gazetted Legislative Supplement Part III dated 17.7.1966.]
