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 8B] [Entire Act] State of Maharashtra - Subsection Section 8B(ii) in The Maharashtra Cinemas (Regulation) Act, 1953 (ii)before any order is passed under this section, which is likely to affect any person adversely, such person shall be given a reasonable opportunity of being heard.
