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

State of Jammu-Kashmir - Subsection

Section 6A(3) in The Jammu and Kashmir Cinematograph Act, 1989

(3)If the Board is of opinion that a film is neither suitable for unrestricted public exhibition nor for public exhibition restricted to adults or that a pictorial representation is not suitable for publication, it shall inform the person applying for the certificate of its decision.]