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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(1) in The Tamil Nadu Compulsory Censorship of Publicity Material Act, 1987

(1)Whoever affixes to, or exhibits on, any place open to public view any objectionable publicity material shall be punished with imprisonment of either description for a term which may extend to three years or with fine which may extend to three thousand rupees or with both.