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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(1) in Tamil Nadu Compulsory Censorship of Film Publicity Materials Act, 1987

(1)The Publicity Materials Censor Officer shall examine the publicity material submitted under section 5 and place the publicity material together with his recommendations, if any, before the Board for its consideration.