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[Cites 0, Cited by 0] [Section 101(3)] [Section 101] [Entire Act]

State of Maharashtra - Subsection

Section 101(3)(c) in Maharashtra Cinemas (Regulation) Rules, 1966

(c)In town having a population of less than fifty thousand, with five or more permanent or quasi-permanent cinemas no touring cinema shall be allowed. However, in the case of such town having only one permanent or quasi-permanent cinema, one touring cinema may be allowed for the population of every ten thousand.]