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[Section 21]
[Entire Act]
Union of India - Subsection
Section 21(5) in The Cinematograph (Certification) Rules, 1983
| (6) Notwithstanding anything contained in the foregoing sub-rules, in the case of a film which is imported,--(a) the applicant shall furnish the original or a certified copy of the import license together with the customs clearance permit and with the customs clearance papers;(b) where there is a doubt or dispute about the validity or genuineness of the documents referred to in clause (a), the Board may before the application is considered refer such documents for ascertaining their validity or genuineness to the authority which issued the same;[*] [The word " and" omitted by G.S.R. 814(E), dated 13.12.1984 (w.e.f. 13.12.1984). ](c) the Board shall not take any steps for certification of a film in a case where any matter regarding the validity of the documents referred to in clause (b) is pending before any Court or any public authority until the disposal of such matter by the[Court or authority; and] [Substituted by G.S.R. 814(E), dated 13.12.1984 (w.e.f. 13.12.1984). ](d) [ such film shall not be examined by the Board for certification for public exhibition in India unless the Board is satisfied that the film is validly imported in accordance with the import policy of the Government.] [Inserted by G.S.R. 814(E), dated 13.12.1984 (w.e.f. 13.12.1984). ] |