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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(3) in The Tamil Nadu Compulsory Censorship of Publicity Material Act, 1987

(3)No action under clause (ii) and clause (iii) of sub-section (2) shall be taken by the Board except after giving an opportunity to the applicant for rep resenting his views in the matter.