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Report No. 109

3.5. Sanction for prosecution.-

A prosecution for obscenity in England requires consent of the Director of Public Prosecutions where the article is a moving picture film not less than 16 mm. wide and its publication takes place, or is expected to take place only in the course of a cinematograph exhibition.1

1. Section 2(3), Obscene Publications Act, 1959.



Obscene and Indecent Advertisements and Displays - Sections 292, 293 of the Indian Penal Code Back




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