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[Cites 0, Cited by 0] [Section 9A(2)] [Section 9A] [Entire Act]

State of Telangana - Subsection

Section 9A(2)(b) in Telangana Cinemas (Regulation) Act, 1955

(b)sells or allows to be sold such tickets at rates higher than the maximum rates fixed therefor either at the licensed premises or elsewhere shall be punished with simple impriosnment for a term which may extend to three months or with fine which may extend to one thousand rupees or with both.