Section 18 — Repeal.

The Cinematograph Act, 1952
The Cinematograph Act, 1918 (2 of 1918) is hereby repealed: Provided that in relation to Part A States and Part B States the repeal shall have effect only in so far as the said Act relates to the sanctioning of cinematograph films for exhibition.

Official Hindi (PDF) ↗

Open in Lexace · Ask the AI about this section

‹ Prev All sections


Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.