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

Union of India - Subsection

Section 2(q) in The Direct to Home Broadcasting Services (Standards of Quality of Service and Redressal of Grievances) Regulations, 2007

(q)"programme" means any television broadcast and includes-(i) exhibition of films, features, dramas, advertisements and serials through video cassette recorders or video cassette players;
(ii)any audio or visual or audio-visual live performance or presentation, and the expression "programming service" shall be construed accordingly;