Telecom Regulatory Authority Of India - Subsection
Section 45(1) in Telecommunication (Broadcasting and Cable) Services Standards of Quality of Service and Consumer Protection (Addressable Systems) Regulations, 2017
(1)The Direct to Home Broadcasting Services (Standards of Quality of Service and Redressal of Grievances) Regulations, 2007 (8 of 2007), the Standards of Quality of Service (Digital Addressable Cable TV Systems) Regulations, 2012 (12 of 2012) and the Consumer Complaint Redressal (Digital Addressable Cable TV Systems) Regulations, 2012 (13 of 2012) along with all their amendments and directions issued thereunder are hereby repealed:Provided that such repeal shall not affect-(a)the previous operation of the repealed regulations or anything done or any action taken under the repealed regulations; or(b)any right, privilege, obligation or liability acquired, accrued or incurred under the regulations so repealed; or(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against the regulations so repealed; or(d)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid and any such investigation, legal proceeding or remedy may be instituted, continued or enforced, and any such penalty, forfeiture and punishment may be imposed, as if the aforesaid regulations had not been repealed.
