Section 3 in The Cable Television Networks (Regulation) Amendment Act, 2002
3. Amendment of section 9.-
In section 9 of the principal Act, the following proviso shall be inserted, namely:-Provided that the equipment required for the purposes of section 4A shall be installed by cable operator in his cable television network within six months from the date, specified in the notification issued under sub- section (1) of that section, in acco dance with the provisions of the said Act for said purposes.
