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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 6(1) in Telecommunication (Broadcasting and Cable Services) Interconnection (Digital Addressable Cable Television Systems) Regulations, 2012

(1)No broadcaster shall disconnect the signals of a TV Channels of a multi system operator without giving three weeks notice to such multi system operator, clearly specifying the reasons for the proposed disconnection.