Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of Haryana - Subsection Section 5(v) in Punjab Cinemas (Regulation) Rules, 1952 (v)The licensing authority may require an applicant for a temporary licence to furnish such plans of the premises and such specifications as he may consider necessary.
