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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Maharashtra - Subsection

Section 20(1) in Maharashtra Cinemas (Regulation) Rules, 1966

(1)Subject to sub-rule (3), there shall be provided in each permanent, and quasi-permanent cinema an independent permanent enclosure of sufficient dimensions to allow the operator to work freely. The enclosure shall be substantially constructed of fire-resisting material or be lined with such material.