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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(2) in Cable Television Networks Rules, 1994

(2)The Officer referred to in sub-rule (1) shall –
(i)be the contact point for receiving any grievance or complaint relating to Programme Code and Advertising Code;
(ii)act as the nodal point for interaction with the complainant, the self-regulating body and the Central Government.