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[Cites 0, Cited by 0] [Section 92(1)] [Section 92] [Entire Act]

State of Tamilnadu - Subsection

Section 92(1)(iii) in The Tamil Nadu Cinemas (Regulation) Rules, 1957

(iii)evidence of having insured the cinema building machinery, etc. against fire hazards [and an evidence of having insured the audience with an insurance company against the insurer's liability for payment of compensation to the victims of fire or other accidents inside the auditorium.]