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[Cites 0, Cited by 1] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(7) in The Prasar Bharati (Broadcasting Corporation Of India) Act, 1990

(7)The Corporation shall have power to determine and levy fees and other service charges for or in respect of the advertisements and such programmes as may be specified by regulations:Provided that the fees and other service charges levied and collected under this sub-section shall not exceed such limits as may be determined by the Central Government, from time to time.