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[Cites 0, Cited by 0] [Section 4A(9)] [Section 4A] [Entire Act]

Union of India - Subsection

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

(a)" addressable system" means an electronic device or more than one electronic devices put in an integrated system through which signals of cable television network can be sent in encrypted or unencrypted form, which can be decoded by the device or devi es at the premises of the subscriber within the limits of authorisation made, on the choice and request of such subscriber, by the cable operator to the subscriber;