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State of Meghalaya - Section

Section 8 in The Meghalaya Cinemas (Regulation) Rules

8. Application for temporary in door cinema licence.

- Any person desirous of obtaining a licence for a temporary indoor cinema shall apply in writing with the particulars and certificates, mentioned in clauses (a), (c), (d), (e), (f), (g), and (h) of Rule 5, to the Licensing Authority.