Legal Document View

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

Telecom Regulatory Authority Of India - Subsection

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

(v)"local cable operator" or "LCO" means a person registered under rule 5 of the Cable Television Networks Rules, 1994;
(va)[ "long term subscription" means a subscription for a duration of six months or more, for which an advance payment has been made by the subscriber;] [Inserted by Regulation No. 1 of 2020, dated 1.1.2020.]