Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(3) in The Direct to Home Broadcasting Services (Standards of Quality of Service and Redressal of Grievances) Regulations, 2007

(3)Every direct to home operator shall ensure that no call charges are levied upon, or payable by its direct to home subscriber, for calls made to the "toll free number" or "consumer care number" or "help line number" or "special number", as the case may be.