(2)Subject to the provisions of this Act, the Central Government may, by notification in the Official Gazette, direct that—(a)a film which has been granted a certificate shall be deemed to be an uncertified film in the whole or any part of India; or(b)a film which has been granted a “U” certificate or a “UA” certificate or a “S” certificate shall be deemed to be a film in respect of which an “A” certificate has been granted; or(c)the exhibition of any film be suspended for such period as may be specified in the direction:Provided that no direction issued under clause (c) shall remain in force for more than two months from the date of the notification.
