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[Cites 0, Cited by 0] [Section 5E] [Entire Act]

Union of India - Subsection

Section 5E(2) in The Cinematograph Act, 1952

(2)Where a notification under sub-section (1) has been published, the Central Government may require the applicant for certificate or any other person to whom the rights in the film have passed, or both, to deliver up the certificate and all duplicate certificates, if any, granted in respect of the film to the Board or to any person or authority specified in the said notification.