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The Press and Registration of Periodicals Act, 2023 8. Revision of certificate of registration or title.- (1) A publisher of a periodical may make an application to the Press Registrar General for revision of particulars of the certificate of registration, or for revision of title, in such manner and with such particulars as may be prescribed. (2) The Press Registrar General may, on being satisfied with the particulars of the revision applied for under sub-section (1), issue a revised certificate of registration or a revised title, to the publisher and intimate the same to the specified authority.    |
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