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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 7(1) in The Jammu and Kashmir Cinematograph Act, 1989

(1)[The Government may] [Substituted by Act X of 1996 for 'the Prime Minister may with the sanction of His Highness the Maharaja Bahadur'.] make rules for the purpose of the carrying into effect the provisions of this Act.