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Cinematograph Act, 1952 2. Definitions In this Act, unless the context otherwise requires,- (a) "adult" means a person who has completed his eighteenth year; (b) "Board" means the Board of Film Certification constituted by the Central Government under section 3;] (bb) "certificate" means the certificate granted by the Board under section 5A;] (c) "cinematograph" includes any apparatus for the representation of moving pictures or series of pictures; (d) "District Magistrate", in relation to a presidency-town, means the Commissioner of Police; ( dd ) "film" means a cinematograph film;] (e) "place" includes a house, building, tent and any description of transport, whether by sea, land or air; (f) "prescribed" means prescribed by rules made under this Act; (g) "regional officer" means a regional officer appointed by the Central Government under section 5 and includes an additional regional officer and an assistant regional officer; (h) " Tribunal " means the Appellate Tribunal constituted under section 5D.]    |
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