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[Cites 0, Cited by 0] [Section 7A] [Entire Act]

State of Haryana - Subsection

Section 7A(2) in Punjab Cinemas (Regulation) Act, 1952

(2)If the licensee intends to increase the rates for admission to cinematograph exhibition, he shall make an application in writing to the licensing authority stating the reasons therefor, at least seven days before the date on which it is proposed to give effect to the increase in such rates.