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

Union of India - Subsection

Section 20(2) in The Direct to Home Broadcasting Services (Standards of Quality of Service and Redressal of Grievances) Regulations, 2007

(2)The direct to home operator shall resolve or redress such complaints within fifteen days from the date of forwarding of the complaints by the Authority.