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[Cites 0, Cited by 2] [Section 10(2)] [Section 10] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10(2)(b) in Andhra Pradesh Cinemas (Regulation) Act, 1955

(b)the licensee has, without reasonable cause, failed to comply with any of the provisions of this Act or of the rules made thereunder, or any of the conditions or restrictions upon or subject to, which the licence has been granted, then, without prejudice to any other penalty to which the licensee may be liable under this Act, the licensing authority may, after giving the licensee an opportunity of showing cause, revoke or suspend the licence.