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CABLE TELEVISION NETWORKS (REGULATION) AMENDMENT ACT, 2007
Preamble
An Act further to amend the Cable Television Networks (Regulation) Act, 1995.
Be it enacted by Parliament in the Fifty-eighth Year of the Republic of India as follows:-
1. Short title. -
This Act may be called the Cable Television Networks (Regulation) Amendment Act, 2007.
2. Amendment of section 8 of Act 7 of 1995. -
In the Cable Television Networks (Regulation) Act, 1995, in section 8, for sub-sections (1) and (2), the following sub-sections shall be substituted, namely:-
"(1) Every cable operator shall re-transmit,- (i) channels operated by or on behalf of Parliament in the manner and name as may be specified by the Central Government by notification in the Official Gazette; (ii) at least two Doordarshan terrestrial channels and one regional language channel of a State in the prime band, in satellite mode on frequencies other than those carrying terrestrial frequencies.
(2) The channels referred to in sub-section (1) shall be re-transmitted without any deletion or alteration of any programme transmitted on such channels."
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