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[Cites 0, Cited by 3] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(2) in The Cinematograph Act, 1952

(2)Where an order under sub-section (1) has been issued by the Chief Commissioner or a District Magistrate, as the case may be, a copy thereof, together with a statement of reasons therefor, shall forthwith be forwarded by the person making the same to the Central Government, and the Central Government may either confirm or discharge the order.