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State of Assam - Section

Section 8 in The Assam Cinemas (Regulation) Rules, 1960

8. Application for temporary indoor cinema licence.

- Any person desirous of obtaining a licence for temporary indoor cinema shall apply in writing with the particulars and certificates mentioned in Clauses (a), (c), (e), (f), (g) and (h) of Rule 5, to the Licensing Authority.