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[Cites 0, Cited by 2] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(7) in The Cable Television Networks (Regulation) Act, 1995

(7)The Central Government may suspend or revoke the registration granted under sub-section (5) if the cable operator violates one or more of the terms and conditions of such registration:Provided that no such order of suspension or revocation shall be made without giving a reasonable opportunity of being heard to the cable operator.