(1)This Act may be called the Cinematograph Act, 1952.(2)Parts I, II and IV extends to the whole of India and Part III extends to the Union Territories only.(3)This Act shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint:Provided that Parts I and II shall come into force in the State of Jammu and Kashmir only on such date after the commencement of the Cinematograph (Amendment) Act, 1973 (26 of 1973), as the Central Government may, by notification in the Official Gazette, appoint. [omitted by act 12 of 2023]
