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

Telecom Regulatory Authority Of India - Subsection

Section 6(3) in Telecommunication (Broadcasting and Cable Services) Interconnection (Digital Addressable Cable Television Systems) Regulations, 2012

(3)No multi system operator shall disconnect the re-transmission of any TV channel without giving three weeks notice to the broadcaster, clearly specifying the reasons for the proposed disconnection.