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[Cites 0, Cited by 0] [Section 33] [Entire Act]

Bombay Presidency - Subsection

Section 33(2) in The Bombay Entertainments Duty Rules, 1958

(2)This certificate shall not be used for any other entertainment than that specified above, and it shall be exhibited in a prominent position at the public entrance to the place of entertainment at the time the public are admitted and during the entertainment. No correction or erasure of any kind shall be made in the certificate.