Securities And Exchange Board Of India - Subsection
Section 2(a) in The Telecommunication (Broadcasting And Cable Services) Interconnection Regulations, 2004
(a)[ "addressable system" means an electronic device or more than one electronic device put in an integrated system through which signals of television channels can be sent in encrypted or unencrypted form, which can be decoded by the device or devices at the premises of the subscriber within limits of the authorisation made, on the choice and request of such subscriber, by the service provider to the subscriber;](aa)[ "Act" means the Telecom Regulatory Authority of India Act, 1997 (24 of 1997);] [ Inserted by TRAI, F.No. 4-54/2007-B&CS., dated 3.9.2007 (w.e.f. 1.12.2007).]
