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 43] [Entire Act] State of Uttar Pradesh - Subsection Section 43(d) in The U.P. Cinematograph Rules, 1951 (d)that the licensee has failed without sufficient cause to comply with any direction given under the Act, or under these rules by an authority competent to issue such direction, or
