Section 2(2)(i) in The Tamil Nadu Compulsory Censorship of Publicity Material Act, 1987

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

State of Tamilnadu - Subsection

Section 2(2)(i) in The Tamil Nadu Compulsory Censorship of Publicity Material Act, 1987

(i)"publicity material" means any material which is produced in India or in any country outside India for giving publicity or anything other than publicity material relating to a cinematograph film and includes-

(i)hoarding, show-card insert, press design and enlargement;

(ii)poster;

(iii)still photo;

(iv)slide;

(v)still for publication in newspapers and periodicals, and

(vi)such other material as may be prescribed;

Legal Document View

Unlock Advanced Research with PRISMAI

State of Tamilnadu - Subsection

Section 2(2)(i) in The Tamil Nadu Compulsory Censorship of Publicity Material Act, 1987