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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Tamilnadu - Subsection

Section 41(4) in The Tamil Nadu Cinemas (Regulation) Rules, 1957

(4)[ evidence of having insured the audience with an insured company against the insurers liability for payment of compensation to the victims of fire or other accidents inside the auditorium; and] [Substituted by G.O. Ms. No. 1811, dated the 4th December 1995.]