Section 73(1)(b) in The Meghalaya Cinemas (Regulation) Rules

[Cites 0, Cited by 0] [Section 73(1)] [Section 73] [Entire Act]

State of Meghalaya - Subsection

Section 73(1)(b) in The Meghalaya Cinemas (Regulation) Rules

(b)that the Licensee has committed a breach of any of the provisions of the Act or the rules made thereunder or any conditions or restriction contained in the Licence or of any direction issued under sub-section (2) of Section 5 of the Act; or

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State of Meghalaya - Subsection

Section 73(1)(b) in The Meghalaya Cinemas (Regulation) Rules