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Video Master And Etc. vs Union Of India (Uoi) And Ors. on 4 August, 1986

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[Section 4(1)] [Section 4] [Complete Act]
Central Government Act
Section 4(1)(iii) in The Cinematograph Act, 1952
(iii) 1[ direct the applicant to carry out such excisions or modifications in the film as it thinks necessary before sanctioning the film for public exhibition under any of the foregoing clauses; or]