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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15(2) in The M.P. Cinemas (Regulation) Rules, 1972

(2)Nothing in sub-rule (1) shall apply to touring cinemas and premises duly licensed for use of cinematograph exhibition before the coming into force of these rules, so long as the minimum space for exits, m accordance with the provisions of Rule 12 is provided for in such premises.