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

State of Kerala - Subsection

Section 3(1) in The Kerala Dramatic Performances Act, 1961

(1)Whenever the Government are satisfied that any play, pantomime or other drama performed or about to be performed in a public place is an objection¬able performance, they may, by order stating the grounds on which they consider the performance objectionable, prohibit the perfor¬mance.