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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(1)(b) in The Direct to Home Broadcasting Services (Standards of Quality of Service and Redressal of Grievances) Regulations, 2007

(b)in case of complaints (other than non-receipt of signals) by direct to home subscriber, at least ninety per cent. of all such complaints shall be redressed within a period of forty-eight hours of the receipt of complaint.