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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 29(1)(d) in Telecommunication (Broadcasting and Cable) Services Standards of Quality of Service and Consumer Protection (Addressable Systems) Regulations, 2017

(d)any complaint of such nature that, in the opinion of the Authority, is required to be resolved expeditiously by the distributor of television channels or its linked local cable operator, as the case may be.