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[Cites 0, Cited by 1] [Section 4A] [Entire Act]

Union of India - Subsection

Section 4A(5) in The Cable Television Networks (Regulation) Act, 1995

(5)It shall be obligatory for every cable operator to publicise the prescribed information including but not limited to subscription rates, standards of quality of service and mechanism for redressal of subscribers’ grievances in such manner and at such periodic intervals as may be specified by the Central Government or the Authority for the benefit of the subscriber.