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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Himachal Pradesh - Subsection

Section 8(1)(e) in Himachal Pradesh Cinemas (Regulation) Act, 1979

(e)the licensee has been convicted for not less than two times of an offence punishable under clause (a) of sub-section (1) of section 18 of the Himachal Pradesh Entertainments Duty Act, 1968 (12 of 1968), or has compounded such offence for not less than two times under section 19 of that Act;