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[Cites 0, Cited by 0] [Section 28(5)] [Section 28] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 28(5)(c) in Telecommunication (Broadcasting and Cable) Services Standards of Quality of Service and Consumer Protection (Addressable Systems) Regulations, 2017

(c)redress such complaints of subscribers within ten days from the date of receipt of the complaint and intimate the decision taken thereon in respect of such complaint to the subscriber.