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

State of Assam - Subsection

Section 21(2) in The Assam Cinemas (Regulation) Rules, 1960

(2)The licence shall give notice in writing to the Licensing Authority of his intention to make any such addition or alteration and such notice shall be accompanied by complete plans, elevations and sections and qualifications of the work proposed to be executed in the manner prescribed in Rule 4.