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[Cites 0, Cited by 2] [Section 52A(2)] [Section 52A] [Entire Act]

Union of India - Subsection

Section 52A(2)(a) in The Copyright Act, 1957

(a)if such work is cinematograph film required to be certified for exhibition under the provisions of the Cinematograph Act, 1952 (37 of 1952), a copy of the certificate granted by the Board of Film Certification under section 5A of that Act in respect of such work;