Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 10] [Section 2] [Entire Act] Union of India - Subsection Section 2(a) in The Cable Television Networks (Regulation) Act, 1995 (a)“authorised officer” means, within his local limits of jurisdiction,—(i)a District Magistrate, or(ii)a Sub-divisional Magistrate, or(iii)a Commissioner of Police,
