Telecom Regulatory Authority Of India - Subsection
Section 10(4) in Telecommunication (Broadcasting and Cable) Services (Eighth) (Addressable Systems) Tariff Order, 2017
(4)The repeal under sub-clause (1), (2) and (3) of this clause shall not affect-(a)the previous operation of the repealed order(s) or anything done or any action taken under the repealed order(s); or(b)any right, privilege, obligation or liability acquired, accrued or incurred under the order(s) so repealed; or(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against the order(s) so repealed; or,(d)any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid and any such investigation, legal proceeding or remedy may be instituted, continued or enforced, and any such penalty, forfeiture and punishment may be imposed, as if the aforesaid order(s) had not been repealed.Note. - The Explanatory Memorandum annexed to this Order explains the objects and reasons of the Telecommunication (Broadcasting and Cable) Services (Eighth) (Addressable Systems) Tariff Order, 2017.AnnexureExplnatory Memorandum:-I. Background
