Citation Codes Equivalent Citations citation codes Case Number W.P No. 5740 of 1988 Attorney(S) For the Appellant: B. Subhashan Reddy, K. Jagannadha Rao, Advocates. Judges K. Ramaswamy, J. Acts Section 6 of the second Amendment Act inserts Section 4A after Sec. 4 of the Principal Act. Section 7 substitutes a new section for Section 5 of the Principal Act. Section 8 amends S. 5-A. S. 9 amends S. 5-B. clause (a) or clause (b).Section 6 amends S. 5-B. Section 7 substitutes new section for Section 5-C with sub-sections (1) and (2) thereof and S. 8 inserts new sections Sections 5D clause (b) of sub-section (1) of S. 3. To Section 4(1) of the Principal Act, S. 4 of the 3rd Amendment Act introduces proviso to sub-section (1)(i) Censorship Rules 1958, the Central Govt. made Cinematograph (Certification) Rules 1983, for short, the Rules. Rule 2(iii) 18, 1981. S. 3 of the 3rd Amendment Act amends S. 3 of the Principal Act. In sub-section (1) Section 5-A of the Principal Act, for sub-section (1) the following sub-section Section 5 amends Section 4 and also introduces Sec. 4(1A). Under Section 4(1) S. 5-A of the Cinematograph Act (Act 37 of 1952) for short, the Principal Act. (Amendment) Act, 1984 (Act 56 of 1984) for short, the 4th Amendment Act Section 5 of the 3rd Amendment Act postulates amendment to S. 5-A 3rd Amendment Act 49 of 1981 merely amends Sections 3, 4, 5A S. 20 of the 3rd Amendment Act, the entire 2nd Amendment Act Secs. 3A, 3B and 4A under the 2nd Amendment Act 27 provisions of S. 4A. When the 3rd Amendment Act S. 20 of the 3rd Amendment Act, S. 4-A Amendment Act, 1974 (Act 27 of 1974), (Amendment) Act, 1981 (Act 49 of 1981) clause (i) of sub-section (1) of S. 4 Section 7 of the Principal Act.6. 3rd Amendment Act was made, Rules Rule 22, by sub-rule (1) of R. 24, S. 4A by the 3rd Amendment Act S. 20 of the 3rd Amendment Act, Rule 2(ii). Under Rule 7, Amending Act of 1952 Amending Act of 1949 Rule 22 and Rule 24 (Amendment) Act, 1974 3rd Amendment Act Section 3-B Section 6-B sub-rule (13), Section 5-B Section 5-C sub-rule (8), See more information ... This judgment contains sensitive subject matter and is not displayed to guest users. Please sign into access the full judgment, citations, and related authorities. Log in Create free account