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[Cites 0, Cited by 3] [Section 10] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10(1) in Andhra Pradesh Cinemas (Regulation) Act, 1955

(1)Where the holder of a licence has been convicted of an offence under Section 7 of the Cinematograph Act, 1952 (XXXVII) of 1952), or Section 9 of this Act, the licence may be revoked by the licensing authority.