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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(3) in The Tamil Nadu Compulsory Censorship of Publicity Material Act, 1987

(3)If any person is convicted of an offence punishable under sub-section (1) or sub-section (2), the convicting court max, further direct that the publicity material in respect of which the offence has been committed be forfeited to the Government.