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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Assam - Subsection

Section 21(1) in The Assam Cinemas (Regulation) Rules, 1960

(1)No addition to or alterations in any portion of any premises licensed under Section 5 of the Act, necessitated by fire any other calamity or any other cause shall be made without the sanction of the Licensing Authority.