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[Cites 0, Cited by 1] [Section 9] [Entire Act]

State of Meghalaya - Subsection

Section 9(2) in The Meghalaya Cinemas (Regulation) Rules

(2)No License for temporary indoor cinema shall be issued in respect of any structure which is situated within a distance of two hundred and fifty metres from any existing hospital, educational institution, place or worship, cremation ground, graveyard, cemetery or other existing permanent cinema house.