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

Union of India - Subsection

Section 4A(3) in The Cable Television Networks (Regulation) Amendment Act, 2002

(3)The Central Government may specify in the notification referred to in sub- section (2), the number of free- to- air channels to be included in the package of channels forming basic service tier for the purposes different States, cities, towns or areas, as the case may be. of that sub- section and different numbers may be specified for