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Supreme Court Directs Govt to Set Up Body to Deal With Complaints About TV Contents - (13 Jan 2017)

Supreme Court has asked Government to set up, streamline and publicize a complaint redressal mechanism under Cable Television Networks (Regulation) Act to deal with citizens’ complaints about content telecast or aired by private TV channels and radio.

Tags : SUPREME COURT   CABLE TELEVISION NETWORKS (REGULATION) ACT   TV CONTENT  

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