Section 5A(1)(a) in The Cinematograph Act, 1952

[Cites 0, Cited by 1] [Section 5A(1)] [Section 5A] [Entire Act]

Union of India - Subsection

Section 5A(1)(a) in The Cinematograph Act, 1952

(a)the film is suitable for unrestricted public exhibition, or, as the case may be, for unrestricted public exhibition with an endorsement of the nature mentioned in the proviso to clause (i) of sub-section (1) of section 4, it shall grant to the person applying for a certificate in respect of the film a “U” certificate or, as the case may be, a “UA” certificate; or

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 5A(1)(a) in The Cinematograph Act, 1952