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The Press and Registration of Periodicals Act, 2023 Chapter VII Miscellaneous 16. Power of Central Government to issue directions.- (1) Without prejudice to the foregoing provisions of this Act, the Central Government may give directions on matters of policy to the Press Registrar General, in writing, from time to time and the Press Registrar General shall, in the discharge of his powers and functions under this Act, be bound by such directions. (2) The decision of the Central Government as to whether a question is one of policy or not shall be final.    |
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