Section 132 in Maharashtra Cinemas (Regulation) Rules, 1966
132. Period within which appeals under section 8-A and applications for revision under section 8-B shall be made.
- An appeal against an order of a licensing authority refusing to grant a licence, or revoking or suspending any licence under section 8 or an application for revision of such order shall be made within thirty days from the date of receipt of such order by the appellant or the applicant, as the case may be.
