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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Bengal Presidency - Subsection

Section 5(2) in The Bengal Places Of Public Amusement Act, 1933

(2)When under any law a licence is required from any local authority for any place which is a notified place of public amusement under this Act, no licence shall be granted under this Act in respect of such place until a licence has been obtained from the local authority concerned.