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Cinematograph Act, 1952 30. Compliance with section 6A (1) The manner of notification to the distributor or exhibitor for the purpose of section 6A, shall be by delivery of a duplicate copy of the certificate (containing both parts I and II thereof) with each copy of the certified film to be distributed or exhibited: 1 [PROVIDED that in the case of video film, a copy of the certificate showing the serial number, the category and other details should be pasted on every video cassette as well as on its case.] (2) The provisions of sub-rule (1) shall applying in relation to an amendment of a certificate in respect of a film as it applied in relation to the certificate itself. (3) The duplicate copy of the certificate of a film referred to in sub-rule (1) shall accompany the film and be prominently exhibited in the theatre on all days on which the film is exhibited therein.    |
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