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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Telangana - Subsection

Section 5(3)(c) in Telangana Exhibition of Films On Television Screen Through Video Cassette Recorders (Regulation) Act, 1993

(c)[ in the case of an applicant for a licence for exhibition, buying, selling, letting, supplying or distributing recorded Video Cassettes or VCDs or DVDs such applicant has been convicted of an offence under the Cinematograph Act, 1952 (Central Act XXXVII of 1952). or the [Telangana Cinemas (Regulation) Act, 1955 (Act IV of 1955)] [Substituted by Act No.13 of 2005.]. or the [Telangana Entertainments Tax Act, 1939.(Act 10 of 1939)] [This Act has been repealed by the Telangana Goods and Services Tax Act, 2017 (Act No.23 of 2017).].]