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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1)(xii) in Rajasthan Cinemas (Regulation) Rules, 1959

(xii)"Licensee" means a person who is granted a licence or a temporary permit in accordance with these Rules and includes his agent appointed for the purpose under intimation in writing to the licensing authority;