Section 19 in Telecommunication (Broadcasting and Cable) Services (Eighth) (Addressable Systems) Tariff Order, 2017
19. Having considered the aforesaid view, it appears that the aforementioned objectors seem to harbor a misconception that there is an overlap of the Copyright Act and the TRAI Act. The jurisdictions set out in both the Copyright Act and TRAI Act are completely different for the reasons stated in below paragraph.
