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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 4(6) in Telecommunication (Broadcasting and Cable Services) Interconnection (Digital Addressable Cable Television Systems) Regulations, 2012

(6)Every broadcaster shall submit to the Authority within seven days any amendment made in its Reference Interconnect Offer and simultaneously publish such amendments on its website in the same manner in which the original Reference Interconnect Offer was published.