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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 5(19) in Telecommunication (Broadcasting and Cable Services) Interconnection (Digital Addressable Cable Television Systems) Regulations, 2012

(19)Nothing contained in regulations (l7) or (18) shall apply to any supply of signals or continuance of supply of signals of TV channels by a multi system operator in pursuance of or in compliance with any order or direction or judgment of any court or tribunal, including any order or direction or judgment of any court or tribunal on any proceeding pending before such court or tribunal.