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Delhi HC Notices Central Board of Film Certification over Appeal Against Film Certificate - (24 Oct 2016)

Delhi High Court has said there appeared to be no provision in Cinematograph Act to allow a third party to appeal against certification granted to a film for public viewing, which led to petitions being filed against release of movies.

Tags : DELHI HC   CENTRAL BOARD OF FILM CERTIFICATION   FILM CERTIFICATE   THIRD PARTY  

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