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[Cites 0, Cited by 0] [Section 28] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 28(3) in Telecommunication (Broadcasting and Cable) Services Standards of Quality of Service and Consumer Protection (Addressable Systems) Regulations, 2017

(3)In the event of any change in the names or communication details of nodal officers as referred to in sub-regulation (1), the distributor of television channels shall-
(a)inform the Authority within ten days from occurrence of such change, and
(b)bring the change to the notice of the subscribers in the same manner as specified under clause (b) of sub-regulation (2).