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[Cites 0, Cited by 0] [Section 5F] [Entire Act]

Union of India - Subsection

Section 5F(2) in The Cinematograph Act, 1952

(2)On receipt of the application under sub-section (1), the Central Government may, after giving the aggrieved person a reasonable opportunity of being heard, and after making such further inquiry, as it may consider necessary, pass such order as it thinks fit, confirming, modifying or reversing its decision and the Board shall dispose of the matter in conformity with such order.