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[Cites 0, Cited by 1] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(1) in The M.P. Cinemas (Regulation) Act, 1952

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