Telecom Regulatory Authority Of India - Subsection
Section 7(1A) in Telecommunication (Broadcasting and Cable) Services (Eighth) (Addressable Systems) Tariff Order, 2017
(1A)[ Every distributor shall report to the Authority and also communicate to all its subscribers details of all the promotional schemes offered by it including distributor retail price and duration of such schemes, at least seven days prior to date of launch of such schemes and shall simultaneously publish on its website.] [Inserted by Regulation No. 1 of 2020, dated 1.1.2020.]
