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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 7(2)(b) in The Jammu and Kashmir Cinematograph Act, 1989

(b)[ the procedure of the authority constituted for examining and certifying films as suitable for public exhibition and all matters ancillary thereto and the fees to be levied by that authority;] [Original clause (b) of section 7(2) relettered as clause (c) and clause (b) added by Act V of 1993.]