Section 5(1)(a) in U.P. Cinemas (Regulation) Act, 1955

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State of Uttar Pradesh - Subsection

Section 5(1)(a) in U.P. Cinemas (Regulation) Act, 1955

(a)the rules made under this Act have been substantially complied with, and

(aa)[ the building or other place in which cinematograph exhibition proposed to be given-

(i)[ is situated at a distance of not less than 200 metres from the Raj Bhawan, the State Government Secretariat or the High Court;] [Substituted by U.P. Act No. 7 of 2018, dated 5.1.2018.]

(ii)[ and (iii) ***] [Omitted by U.P. Act No. 7 of 2018, dated 5.1.2018.]]

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State of Uttar Pradesh - Subsection

Section 5(1)(a) in U.P. Cinemas (Regulation) Act, 1955