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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(1) in The Direct to Home Broadcasting Services (Standards of Quality of Service and Redressal of Grievances) Regulations, 2007

(1)No direct to home operator shall take off the air or discontinue exhibition of any channel without giving prior notice to the direct to home subscribers.