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[Cites 0, Cited by 0] [Section 22] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 22(6) in Telecommunication (Broadcasting and Cable) Services Standards of Quality of Service and Consumer Protection (Addressable Systems) Regulations, 2017

(6)Every distributor of television channels shall, on its website, maintain the records of billing and payment of subscribers, for at least preceding six months and provide log-in access to the subscribers to their accounts.