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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Tamilnadu - Subsection

Section 43(iii) in The Tamil Nadu Cinemas (Regulation) Rules, 1957

(iii)[ For reasons to be recorded in writing, the licensing authority may grant a licence so as to be valid for a period of less than three years, in which case he shall collect only the proportionate licence fee.] [G.O Ms. No. 2868, Home, dated the 24th December 1974.]