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[Cites 0, Cited by 0] [Section 43] [Entire Act]

Union of India - Subsection

Section 43(6) in The Cinematograph (Certification) Rules, 1983

(6)The Central Government may, after consultation with the Chairman of the Appellate Tribunal, appoint any person whom it thinks fit to be a member of the Appellate Tribunal:Provided that the Central Government may, for reasons to be recorded in writing, dispense with such consultation.