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Kar. HC: Media Must Comply With Cable TV Act While Carrying Out Sting Operations - (08 Nov 2023)

MEDIA AND COMMUNICATION

Karnataka High Court while observing that sting operations are healthy; but they should be ‘healthy sting operations’ i.e. in accordance with law, has held that media houses conducting such operations must comply with the provisions of the Cable Television Networks (Regulation) Act, 1995.

Tags : KARNATAKA HIGH COURT   STING OPERATIONS   CABLE TV ACT  

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