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[Cites 0, Cited by 0] [Section 4A(9)] [Section 4A] [Entire Act]

Union of India - Subsection

Section 4A(9)(e) in The Cable Television Networks (Regulation) Amendment Act, 2002

(e)" free- to- air channel", in respect of a cable television network, means a channel, the reception of which would not require the use of any addressable system, to be attached with the receiver set of a subscriber;