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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Telangana - Subsection

Section 3(1) in Telangana Objectionable Performances Prohibition Act, 1956

(1)Whenever the Government are satisfied that any performance conducted or about to be conducted is an objectionable performance, they may, by order, stating the grounds on which they consider the performance objectionable, prohibit the performance.