Section 6(2)(b) in The Cinematograph Act, 1952

[Cites 0, Cited by 1] [Section 6(2)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2)(b) in The Cinematograph Act, 1952

(b)a film which has been granted a “U” certificate or a “UA” certificate or a “S” certificate shall be deemed to be a film in respect of which an “A” certificate has been granted; or

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Union of India - Subsection

Section 6(2)(b) in The Cinematograph Act, 1952