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[Cites 0, Cited by 0] [Section 6E] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 6E(2) in The Jammu and Kashmir Cinematograph Act, 1989

(2)If any person is convicted of an offence punishable under this section committed by him in respect of any film, the convicting Court may further direct that the film shall be forfeited to the Government.