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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 2(1)(l) in Telecommunication (Broadcasting and Cable) Services Standards of Quality of Service and Consumer Protection (Addressable Systems) Regulations, 2017

(l)"compliance officer" means any person designated so, who is capable of appreciating requirements for regulatory compliance under these regulations, by a service provider;