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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(4) in The Orissa Cinemas (Regulation) Act, 1954

(4)The State Government may, from time to time, issue directions to licensees generally or to any licensee in particular for the purpose of regulating the exhibition of any film or class of films so that scientific films, intended for educational purposes, films dealing with news and current events, documentary films or indigenous films secure an adequate opportunity of being exhibited and where any such directions have been issued those directions shall be deemed to be additional conditions and restrictions subject to which the licence has been granted.[Explanation [Inserted vide Act No. 26 of 1978, w.e.f. 6.10.1978.] - For the purposes of this sub-section "indigenous films" include films in Oriya language produced outside the State of Orissa but do not include films in language produced outside the State of Orissa, but do not include films in languages other than Oriya and films dubbed in Oriya language whether produced inside or outside the State of Orissa.]