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[Cites 0, Cited by 0] [Section 6B] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 6B(4) in The Jammu and Kashmir Cinematograph Act, 1989

(4)Nothing in this section shall prevent the Government from calling at any time for the record of any proceeding of the Board relating to the refusal to grant or the grant of any certificate and in which no appeal has been preferred and make such order in the case as the Government deem fit.