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

State of Andhra Pradesh - Subsection

Section 5(2) in Andhra Pradesh Exhibition of Films on Television Screen through Video Cassette Recorders (Regulation) Rules, 2006

(2)A copy of the application in Form 'A'-I along with the site plan referred to In sub-rule (1) shall be submitted to the local authority concerned, which shall forward it to the licensing authority together with its objection, if any, to the site and to the installation of machinery equipment.