Section 4A(9)(iii) in The Cable Television Networks (Regulation) Amendment Act, 2002

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Union of India - Subsection

Section 4A(9)(iii) in The Cable Television Networks (Regulation) Amendment Act, 2002

(iii)number of subscribers receiving programmes transmitted in basic service tier or particular programme or set of programmes transmitted on pay channel, in respect of cable services provided by such cable operator through a cable television network, and such report shall be submitted periodically at such intervals as may be prescribed and shall also contain the rate of amount, if any, payable by the cab e operator to any broadcaster. Explanation.- For the purposes of this section,-

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Union of India - Subsection

Section 4A(9)(iii) in The Cable Television Networks (Regulation) Amendment Act, 2002