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 18] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 18(3) in Telecommunication (Broadcasting and Cable) Services Standards of Quality of Service and Consumer Protection (Addressable Systems) Regulations, 2017

(3)The charges for broadcasting services related to television shall be payable by a subscriber from the date of activation of such services.