Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 42] [Entire Act] Union of India - Section Section 5 in The Cable Television Networks (Regulation) Act, 1995 5. Programme code.— No person shall transmit or re-transmit through a cable service any programme unless such programme is in conformity with the prescribed programme code.
