1 [5C. Appeals.-- (1) Any person applying for a certificate in respect of a film who is aggrieved by any order of the Board-- (a) refusing to grant a certificate; or (b) granting only an A certificate; or (c) granting only a S certificate; or (d) granting only a UA certificate; or (e) directing the applicant to carry out any excisions or modifications, may, within thirty days from the date of such order, prefer an appeal to the 2 [High Court]: Provided that the 2 [High Court] may, if it is satisfied that the appellant was prevented by sufficient cause from filing the appeal within the aforesaid period of thirty days, allow such appeal to be admitted within a further period of thirty days. 3 * * * * *Open in Lexace · Ask the AI about this section
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