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State of Maharashtra - Section

Section 107 in Maharashtra Cinemas (Regulation) Rules, 1966

107. Application for renewal to be made within one year.

- An application for the renewal of a cinema licence made more than one year after the date of the expiry of the previous licence shall be treated as an application for a new licence and all the rules shall apply mutatis mutandis to this application as if it were an application for a new licence.