(1) This Act may be called the Cinematograph Act, 1952. (2) Parts I, II and IV extends to the whole of India 1 * * * and Part III extends to 2 [the Union territories] only. (3) This Act shall come into force on such date 3 as the Central Government may, by notification in the Official Gazette, appoint: 4 * * * * * STATE AMENDMENTS Ladakh (UT).-- Section 1.---In sub-section (3), omit the proviso. [ Vide Union Territory of Ladakh Reorganisation (Adaptation of Central Laws) Order, 2020, notification No. S.O. 3774(E), dated (23-10-2020).]Open in Lexace · Ask the AI about this section
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