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332. Licensing and control of theatres, circuses and places of public amusement.

No person shall, without or otherwise than in conformity with the terms of a licence granted by the Chairperson in this behalf, keep open any theatre, circus, cinema house, dancing hall or other similar place of public resort, recreation or amusement:

Provided that nothing in this section shall apply to private performances in any such place.



New Delhi Municipal Council Act, 1994 Back




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