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

Union of India - Subsection

Section 4A(5) in The Cable Television Networks (Regulation) Amendment Act, 2002

(5)Notwithstanding anything contained in sub- section (4), the Central Government may, for the purposes of that sub- section, specify in the notification referred to in that sub- section different maximum amounts for different States, cities, towns or area, as the case may be.