Section 6(2)(ii) in Tamil Nadu Compulsory Censorship of Film Publicity Materials Act, 1987

[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(2)(ii) in Tamil Nadu Compulsory Censorship of Film Publicity Materials Act, 1987

(ii)direct the applicant to carry out such alterations or modifications in the publicity materials as it thinks necessary before sanctioning the publicity materials for public exhibition; or

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State of Tamilnadu - Subsection

Section 6(2)(ii) in Tamil Nadu Compulsory Censorship of Film Publicity Materials Act, 1987