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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 2(1)(f) in Telecommunication (Broadcasting and Cable) Services (Eighth) (Addressable Systems) Tariff Order, 2017

(f)"broadcaster" means a person or a group of persons, or body corporate, or any organization or body who, after having obtained, in its name, downlinking permission for its channels, from the Central Government, is providing programming services;