Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Haryana - Section Section 43 in Punjab Cinemas (Regulation) Rules, 1952 43. Where a manager or a proprietor holds an operator's certificate, a second qualified operator must be engaged who shall remain on duty in the enclosure during the whole period of exhibition.
