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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(2)(k) in The Tamil Nadu Cinemas (Regulation) Act, 1955

(k)[ the time within which and the condition subject to which an appeal under section 9-A or a revision under section 9-B may be preferred and the fees to be paid in respect of such appeal or revision, as the case may be;] [[Substituted by section 4 of the Tamil Nadu Cinemas (Regulation) Amendment Act, 1979 (Tamil Nadu Act 50 of 1979), which was deemed to have come into force on the 22nd August, 1979, for the following clause, which was added by section 6 of the Tamil Nadu Cinemas (Regulation) Amendment Act, 1961 (Tamil Nadu Act 6 of 1961).