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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(1)(b) in Tamil Nadu Exhibition of Films on Television Screen through Video Cassette Recorders and Cable Television Network (Regulation) Act, 1984

(b)for domestic purposes, to the family members of the household, shall, in respect of each film which he exhibits, produce when demanded by an officer authorised by the Government in this behalf, [a letter of consent referred to in section 8-A for such exhibition] [Substituted for the expression 'a letter of consent for such exhibition from the person who is the first owner of the copyright of the cinematograph film under section 17 of the Copyright Act, 1957 (Central Act XIV of 1957) ' and in case such copyright has been assigned under section 18 of the said Act from the assignee of such copyright' by the Tamil Nadu Exhibition of Films on Television Screen through Video Cassette Recorders (Regulation) Amendment Act, 1991 (Tamil Nadu Act 44 of 1991).].