Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 21(3)] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(3)(d) in The Cinematograph (Certification) Rules, 1983

(d)[ if the application is made by a person other than the producer or copyright holder of the film, an authorisation in writing on a stamped paper of appropriate value to be notified by the Chairman from the producer or copyright holder of the film.] [ Inserted by G.S.R. 413(E), dated 29.5.1984.]