Section 7(2)(ii) in The Tamil Nadu Compulsory Censorship of Publicity Material Act, 1987

[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(2)(ii) in The Tamil Nadu Compulsory Censorship of Publicity Material Act, 1987

(ii)direct the applicant to carry out such alterations or modifications in the publicity materials as it thinks necessary before sanctioning the publicity materials for public exhibition; or

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State of Tamilnadu - Subsection

Section 7(2)(ii) in The Tamil Nadu Compulsory Censorship of Publicity Material Act, 1987