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[Cites 0, Cited by 3] [Section 5D] [Entire Act]

Union of India - Subsection

Section 5D(11) in The Cinematograph Act, 1952

(11)The Tribunal may, after making such inquiry into the matter as it considers necessary, and after giving the appellant and the Board an opportunity of being heard in the matter, make such order in relation to a film as it thinks fit and the Board shall dispose of the matter in conformity with such order.