Section 2(iii) in The Cable Television Networks (Regulation) Act, 1995
(iii)a company as defined in section 3 of the Companies Act, 1956 (1 of 1956);(ei) “post” means a post and includes a pole, tower, standard, stay, strut, cabinet, pillar or any above ground contrivance for carrying, suspending or supporting any network infrastructure facility;(f) “prescribed” means prescribed by rules made under this Act;
