Section 18(5)(iv) in Cable Television Networks Rules, 1994

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Union of India - Subsection

Section 18(5)(iv) in Cable Television Networks Rules, 1994

(iv)in case of any content where it is satisfied that there is a need for taking action to delete or modify content, refer it to the Central Government for the consideration of the oversight mechanism referred to in rule 19 for appropriate action.

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Union of India - Subsection

Section 18(5)(iv) in Cable Television Networks Rules, 1994