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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(3) in Cable Television Networks Rules, 1994

(3)The Committee shall meet periodically and hear complaints regarding violation or contravention of the Programme Code and the Advertising Code that may -
(i)arise out of appeal against the decisions taken at the Level I or Level II, as the case may be, or where no such decision is taken within the specified time;
(ii)be referred to it by the Central Government.