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State of Maharashtra - Section

Section 24E in Maharashtra Cinemas (Regulation) Rules, 1966

24E. Grant of video-cinema licence.

- The licensing authority after receipt of application, on being satisfied that all the necessary requirements under the rules have been complied with, may grant a video-cinema licence to the applicant on such terms and conditions and subject to such restrictions as the licensing authority may determine. The video-cinema licence shall be in Form D-2.