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[Cites 0, Cited by 0] [Section 127] [Entire Act]

State of Maharashtra - Subsection

Section 127(i) in Maharashtra Cinemas (Regulation) Rules, 1966

(i)the licensing authority or any officer nominated by it for the purpose of carrying out the duties of the licensing authority under the Act and the Rules and for checking that the provisions of the Act and the Rules are being complied with;