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[Cites 0, Cited by 0] [Section 25] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 25(2) in Telecommunication (Broadcasting and Cable) Services Standards of Quality of Service and Consumer Protection (Addressable Systems) Regulations, 2017

(2)It shall be permissible for the distributor of television channels to engage any agency for establishing and operating "customer care centre" as referred to in sub-regulation (1):Provided that the responsibility for compliance of the provisions of these regulations shall rest with the distributor.