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[Cites 0, Cited by 0] [Section 4A(8)] [Section 4A] [Entire Act]

Union of India - Subsection

Section 4A(8)(e) in The Cable Television Networks (Regulation) Act, 1995

(e)“pay channel”, in respect of a cable television network, means a channel for which subscription fees is to be paid to the broadcaster by the cable operator and due authorisation needs to be taken from the broadcaster for its re-transmission on cable;