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[Cites 0, Cited by 9] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(1) in The Cinematograph Act, 1952

(1)For the purpose of enabling the Board to efficiently discharge its functions under this Act, the Central Government may establish at such regional centres as it thinks fit, advisory panels each of which shall consist of such number of persons, being persons qualified in the opinion of the Central Government to judge the effect of films on the public, as the Central Government may think fit to appoint thereto.