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[Section 7(1)(a)] [Section 7(1)] [Section 7] [Complete Act]
Central Government Act
Section 7(1)(a)(iia) in The Cinematograph Act, 1952
(iia) 3[ any film which has been certified by the Board as suitable for public exhibition restricted to any profession or class of persons, to a person who is not a member of such profession or who is not a member of such class, or]