Section 2 in The Jammu and Kashmir Cinematograph Act, 1989
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context.-['adult' means a person who has completed his eighteenth year;'Board' means the Board of Film Censor constituted by the Jammu and Kashmir Government under section 6-A;] [Inserted by Act XXXIV of 2011.]"cinematograph includes any apparatus for the representation of moving pictures or series of pictures ;"place" includes also a house, building, tent or vessel ; and"prescribed" means prescribed by rules made under this Act.[x x x] [Definition of term 'Police Minister' deleted by Act V of 1993.].
