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

State of Tamilnadu - Subsection

Section 5(1) in The Tamil Nadu Compulsory Censorship of Publicity Material Act, 1987

(1)For carrying out the purposes of this Act, the Government shall appoint a Censor Officer and may also appoint such number of Assistant Censor Officers, Inspectors and other Officers and staff as the Government may thing fit to assist the Censor Officer.