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[Cites 0, Cited by 1] [Section 4A] [Entire Act]

Union of India - Subsection

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

(7)Every cable operator shall provide such information relating to its cable services and networks in such format and at such periodic intervals to the Central Government or the State Governments or the Authority or their authorised representatives, as may be specified by them from time to time.