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Citedby 4 docs
Daystar Television Network Pvt ... vs Word Of God Fellowship on 2 December, 2011
Hathway Cable Datacom Private ... vs Union Of India (Uoi) And Ors. on 10 March, 2006
M/S. Aamar Cable Entertainment ... vs M/S. Msm Discovery Pvt. Ltd, ... on 4 February, 2011
Wire & Wireless ( India) Ltd., ... vs Telecom Regulatory Authority Of ... on 12 May, 2009

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[Complete Act]
Central Government Act
Section 9 in The Cable Television Networks (Regulation) Act 1995
9. Use of standard equipment in cable television network. No cable operator shall, on and from the date of the expiry of a period of three years from the date of the establishment and publication of the Indian Standard by the Bureau of Indian Standards in accordance with the provisions of the Bureau of Indian Standards Act, 1986 , (63 of 1986 .) use any equipment in his cable television network unless such equipment conforms to the said Indian Standard.