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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(1) in The Punjab Dramatic Performances Act, 1964

(1)Whenever the District Magistrate is satisfied that any play, pantomime or other drama performed or about to be performed in a public place in his district is an objectionable performance, he may, by order stating the grounds on which he considers the performance objectionable, prohibit the performance.