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[Cites 0, Cited by 0] [Section 127] [Entire Act]

State of Himachal Pradesh - Subsection

Section 127(1) in The Himachal Pradesh Municipal Corporation Act, 1994

(1)No exhibition of pictures or other optical effects by means of a cinematograph or other similar apparatus for the purpose of which inflammable films are used, and no public dramatic or circus performance or pantomime, shall be given in any municipality elsewhere than in premises for which a licence has been granted by the municipality under this section.