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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(1)(b) in The Newspapers (Price Control) Act, 1972

(b)whenever fresh circumstances having a bearing on the cost of production of the newspaper arise after the date of making of the order, make an application for a revision of the order within thirty days after the date on which such circumstances have arisen, and the Central Government may pass such order on the said application for review or revision as it thinks fit: Provided that the Central Government may for sufficient cause allow any such application to be made after the expiry of the period of thirty days aforesaid.