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[Cites 0, Cited by 0] [Section 35(1)] [Section 35] [Entire Act]

State of Uttar Pradesh - Subsection

Section 35(1)(d) in The U.P. Entertainments and Betting Tax Rules, 1981

(d)The accredited representatives of the Films Division, Ministry of Information and Broadcasting, Government of India, bearing permits or certificates to that effect and having filed copies thereof with the District Magistrate or the sub-divisional Magistrate concerned, when obtaining entry into a licensed cinema without payment on a complimentary ticket issued by the proprietor of the cinema for the purpose of ensuring the observance of the terms and conditions of the contract entered into by the exhibitors with the President of India regarding the supply and exhibition of approved films.