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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(3) in The M.P. Cinemas (Regulation) Act, 1952

(3)No order under this section shall remain in force for more than two months but the State Government may, if it is of the opinion that any such order should continue in force, direct that the period of suspension shall be extended by such further period as it thinks fit.