Section 6C in The Jammu and Kashmir Cinematograph Act, 1989
6C. Power of Government to modify orders under section 6-A or 6-B.
- Notwithstanding anything contained in this Act, the Government may, of its own motion by notification in the Government Gazette, direct that -(a)a certified film or pictorial representation shall be deemed to be an uncertified film or pictorial representation in the whole or any part of the Jammu and Kashmir State, or(b)a film in respect of which a "U" certificate has been granted, shall be deemed to be a film in respect of which an "A" certificate has been granted,(c)the exhibition of any film be suspended for such period as may be specified in the directions :Provided that, no direction issued under clause (c) shall remain in force for more than two months from the date of the notification.
