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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Tamilnadu - Subsection

Section 41(2) in The Tamil Nadu Cinemas (Regulation) Rules, 1957

(2)a declaration by the applicant to the effect that he has completed all arrangements for obtaining films approved by the State Government under section 6 of the Act and films certified by the Central Government with the previous approval of the Central Film Advisory Board for exhibition at each performance together with a statement from the suppliers confirming that such arrangements have been made;