Section 6(3) in The Gujarat Cinemas (Regulation) Act, 2004
(3)An order made under sub-section (1) shall, unless it is annulled by the State Government under sub-section (2), remain in force for a period of two months from the date thereof but the State Government may, if it is of the opinion that the order should continue in force, extend the period of suspension from time to time for such further period as it thinks fit.
