Mobile View
Main Search Forums Advanced Search Disclaimer
Citedby 3 docs
Union Of India & Ors. vs The Motion Picture Association & ... on 15 July, 1999
The Chief Commissioner, Ajmer vs Brij Niwas Das on 17 April, 1962
Tamil Nadu Film Exhibitors ... vs The Branch Manager, Films ... on 22 November, 2002

Loading...
User Queries
[Section 12] [Complete Act]
Central Government Act
Section 12(4) in The Cinematograph Act, 1952
(4) The Central Government may, from time to time, issue directions to licensees generally or to any licensee in particular for the purpose of regulating the exhibition of any film or class of films, so that scientific films, films intended for educational purposes, films dealing with news and current events, documentary films or indigenous films secure an adequate opportunity of being exhibited, and where any such directions have been issued those directions shall be deemed to be additional conditions and restrictions subject to which the licence has been granted.