Section 4(2)(i) in The Cinematograph Act, 1952

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Union of India - Subsection

Section 4(2)(i) in The Cinematograph Act, 1952

(i)sanction the film for unrestricted public exhibition:Provided that, having regard to any material in the film, if the Board is of the opinion that viewing of such film by any child between seven to eighteen years of age is subject to guidance of parents or lawful guardian, then the Board may sanction the film for unrestricted public exhibition with an endorsement to that effect containing UA marker.Explanation.—For the removal of doubts, it is hereby clarified that—

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Union of India - Subsection

Section 4(2)(i) in The Cinematograph Act, 1952