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[Cites 0, Cited by 34] [Section 5B] [Entire Act]

Union of India - Subsection

Section 5B(2) in The Cinematograph Act, 1952

(2)Subject to the provisions contained in sub-section (1), the Central Government may issue such directions as it may think fit setting out the principles which shall guide the authority competent to grant certificates under this Act in sanctioning films for public exhibition.