Section 6E(1)(a) in The Jammu and Kashmir Cinematograph Act, 1989

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State of Jammu-Kashmir - Subsection

Section 6E(1)(a) in The Jammu and Kashmir Cinematograph Act, 1989

(a)exhibits or permits to be exhibited in any place -

(i)any film other than a film which has been certified by the Board as suitable for unrestricted public exhibition or for public exhibition restricted to adults and which, when exhibited, displays the prescribed mark of the Board and has not been altered or tampered with in any way since such mark was affixed thereto,

(ii)any film, which has been certified by the Board as suitable for public exhibition restricted to adults, to any person who is not an adult ; or

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State of Jammu-Kashmir - Subsection

Section 6E(1)(a) in The Jammu and Kashmir Cinematograph Act, 1989