Section 2 in Punjab Cinemas (Regulation) Act, 1952
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"Cinematograph" includes any apparatus for the representation of moving pictures or series of pictures;(b)"Government" means the Government of the [State of Haryana] [Substituted for the words 'State of Punjab' by ibid.].(c)"place" includes a house, building, tent and any description of transport, whether by sea, land, or air;(d)"prescribed" means prescribed by rules made under this Act.
