Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Telecom Regulatory Authority Of India - Section

Section 23 in Telecommunication (Broadcasting and Cable) Services (Eighth) (Addressable Systems) Tariff Order, 2017

23. Further Rule 9 and Rule 10 of Cable Television Networks Rules, 1994 clearly empowers TRAI to specify the tariff, interconnection and quality of services standards for service providers which include broadcasters.