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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(4) in The Tamil Nadu Compulsory Censorship of Publicity Material Act, 1987

(4)Every Certificate of Censorship shall be signed by the Censor Officer or, in his absence, by such Assistant Censor Officer as may be empowered in this behalf by the Board and the publicity material shall, then, be returned to the person who submitted it.