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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Telangana - Subsection

Section 3(1)(b) in Telangana Exhibition of Films On Television Screen Through Video Cassette Recorders (Regulation) Act, 1993

(b)subject to the provision of the sub-section (1),-
(i)no business other than the exhibition on Television Screen through Video Cassette Recorder shall be carried on in a place in respect of which permission has been granted under the Act by any person and at any time;
(ii)no person shall be in possession of VCD or DVD which is contrary to the provision of the Act by any person and at any time;
(iii)no person shall possess any pirated video cassette for exhibition of film or selling or buying or let on rent or distribution.