Section 4(2)(iii) in The Cinematograph Act, 1952

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Union of India - Subsection

Section 4(2)(iii) in The Cinematograph Act, 1952

(iii)sanction the film for public exhibition restricted to members of any profession or any class of persons having regard to the nature, content and theme of the film;

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Union of India - Subsection

Section 4(2)(iii) in The Cinematograph Act, 1952