Section 21(4) in Telangana Exhibition of Films On Television Screen Through Video Cassette Recorders (Regulation) Act, 1993
(4)Save as otherwise provided in sub-section (3), the provisions of this Act, shall be in addition to and not derogation of the Cinematograph Act, 1952 (Central Act XXXVII of 1952). and the [Telangana Entertainments Tax Act, 1939, (Act X of 1939)] [This Act has been repealed by Act No.23 of 2017.] and any other law for the time bung in force; and nothing contained therein shall exempt any person from any proceeding by way of investigation or otherwise which might, apart from this Act, be instituted against him.
