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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Uttar Pradesh - Subsection

Section 37(1) in The U.P. Cinematograph Rules, 1951

(1)In addition to the initial inspection for getting a certificate referred to in Rule 5, every permanent building with electric installation shall be inspected by the Electric Inspector or his representative once every year; if at any such inspection any defects in the installation are noticed he may make further inspections at any time of the year to satisfy himself that the management has removed defects satisfactorily.