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Prasar Bharati (Broadcasting Corporation of India) Act, 1990 23.Power of Central Government to give directions 1) The Central Government may, from time to time as and when occasion arises, issue to the Corporation such directions as it may think necessary in the interests of the sovereignty, unity and integrity of India or the security of the State or preservation of public order requiring it not to make a broadcast on any matter of public importance specified in the direction. 2) Where the Corporation makes a broadcast in pursuance of the direction issued under sub-section (1), the fact that such broadcast has been made in pursuance of such direction may also be announced along with such broadcast, if the Corporation so desires. 3) A copy of every direction issued under sub-section (1) shall be laid before each House of Parliament.    |
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