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[Cites 0, Cited by 1] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(h) in The Cable Television Networks (Regulation) Act, 1995

(h)“registering authority” means such authority as the Central Government may, by notification in the Official Gazette, specify to perform the functions of the registering authority under this Act within such local limits of jurisdiction as may be determined by that Government;