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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 8(5) in Telecommunication (Broadcasting and Cable) Services (Eighth) (Addressable Systems) Tariff Order, 2017

(5)In the event of any change in the address or contact number or email address of the compliance officer, the same shall be reported to the Authority by the service provider within ten days from the date of occurrence of such change.