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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 26(2)(b) in Telecommunication (Broadcasting and Cable) Services Standards of Quality of Service and Consumer Protection (Addressable Systems) Regulations, 2017

(b)on resolution of the complaint, communicates to the subscriber, the details of the action taken on the complaint and also the name and contact number of the nodal officer for further redressal of complaint, if the subscriber is not satisfied.