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

Union of India - Subsection

Section 4A(4) in The Cable Television Networks (Regulation) Amendment Act, 2002

(4)If the Central Government is satisfied that it is necessary in the public interest so to do, it may, by notification in the Official Gazette, specify the maximum amount which a cable operator may demand from the subscriber for receiving the programm s transmitted in the basic service tier provided by such cable operator.