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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(1) in The Maharashtra Cinemas (Regulation) Act, 1953

(1)The licensing authority shall not grant a licence under this Act unless it is satisfied that-
(a)the rules made under this Act have been substantially complied with; and
(b)adequate precaution have been taken in the place, in respect of v the licence is to be given, to provide for the safety of persons attending exhibit'^ therein.