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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(1) in The Tamil Nadu Compulsory Censorship of Publicity Material Act, 1987

(1)If any person wants to exhibit in any place open to public view any publicity material, he shall make an application to the Board in such form as may be prescribed for a Certificate of Censorship and shall submit such material along with the application in such manner as may be prescribed.