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[Cites 0, Cited by 0] [Section 4A(8)] [Section 4A] [Entire Act]

Union of India - Subsection

Section 4A(8)(d) in The Cable Television Networks (Regulation) Act, 1995

(d)“free-to-air channel”, in respect of a cable television network, means a channel for which no subscription fee is to be paid by the cable operator to the broadcaster for its re-transmission on cable;