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Cinematograph Act, 1952 42. Preservation of records of certification of films (1) Records of certification of feature/ long film shall be preserved by the Board for a minimum period of twelve years. (2) Records of certification of all short films shall be preserved by the Board for a minimum period of two years: PROVIDED that in the case of short film if there be cuts made by the Board or alterations made therein under rule 33 or if complaints have been received against the film, records of certification of the film shall be preserved for a minimum period of twelve years.    |
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