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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(1) in The Tamil Nadu Compulsory Censorship of Publicity Material Act, 1987

(1)For the purpose of granting Certificate of Censorship in respect of publicity material, the Government may, by notification, constitute a Board to be called the Tamil Nadu Board of Censorship which shall consist of a Chairman and not more than five other members appointed by the Government.