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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Assam - Subsection

Section 9(4) in The Assam Cinemas (Regulations) Act, 1953

(4)All appeals pending on the date of the commencement of this Act shall be disposed of in accordance with the provisions of this Act and for that purpose all appeals against an order under Section 4 of the principal Act shall be deemed to be application for review under sub-section (3) of Section 5 of this Act.