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[Cites 0, Cited by 5] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(3) in U.P. Cinemas (Regulation) Act, 1955

(3)Subject to the foregoing provisions of this section and to the control of the State Government and the interests of the general public, the licensing authority may grant licences under this Act on such terms and conditions and subject to such restrictions as it may determine and on payment of such fees as may be prescribed.