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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(xii) in The U.P. Cinematograph Rules, 1951

(xii)"Temporary enclosure" means that portion of a place licensed for special cinematograph exhibition or of a traveling cinema, where cinematograph apparatus is kept or erected or where fills are stored and wound;