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]

Union of India - Section

Section 338 in Names Of Doordarshan Channels to be Re-Transmitted by the Cable Operators in Their Cable Services'

338.

In exercise of the powers conferred by sub-section (3) read with sub-section (1) of section 8 of the Cable Television Networks (Regulation) Act, 1995 (7 of 1995), the Prasar Bharati (Broadcasting Corporation of India) hereby specifies the number and names of Doordarshan channels to be re-transmitted by the cable operators in their cable service' and the manner of reception and re-transmission of such channels, namely-