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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(3) in The Direct to Home Broadcasting Services (Standards of Quality of Service and Redressal of Grievances) Regulations, 2007

(3)The direct to home operator, shall inform the concerned direct to home subscriber and the Authority regarding resolution or redressal of the complaint within one month from the date of forwarding of the complaints under sub-regulation (1).