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[Cites 0, Cited by 0] [Section 22(9)] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(9)(f) in The Cinematograph (Certification) Rules, 1983

(f)that the film is not suitable for unrestricted or restricted public exhibition, i.e., that the film be refused a certificate, and if the Chairman is away from the regional centre where the film is examined, the form aforesaid shall be prepared in duplicate.