Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 100] [Entire Act]

State of Maharashtra - Subsection

Section 100(5) in Maharashtra Cinemas (Regulation) Rules, 1966

(5)In Greater Bombay, a certificate from the Executive Health Officer, Bombay Municipal Corporation, and elsewhere, a certificate from either a Medical Officer of Health or a Medical Officer of the Division or a District Health Officer or the District Medical Officer of Heall h or the Medical Officer of Health, in charge of a Health Unit or the Assistant Director of Public Health of the Registration District, as the case may be, to the effect that there is no objection from the health point of view for the grant of a licence and that the applicant has complied with all directions given in that respect.