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[Cites 0, Cited by 1] [Section 1] [Entire Act]

Union of India - Subsection

Section 1(3) in The Cinematograph Act, 1952

(3)This Act shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint:Provided that Parts I and II shall come into force in the State of Jammu and Kashmir only on such date after the commencement of the Cinematograph (Amendment) Act, 1973 (26 of 1973), as the Central Government may, by notification in the Official Gazette, appoint. [omitted by act 12 of 2023]