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 19] [Entire Act] State of Madhya Pradesh - Subsection Section 19(1) in The M.P. Cinemas (Regulation) Rules, 1972 (1)Every cinema shall be provided with sufficient and separate water closer or privy accommodation as also urinal accommodation for the use of the males and females.
