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

Telecom Regulatory Authority Of India - Subsection

Section 28(4) in Telecommunication (Broadcasting and Cable) Services Standards of Quality of Service and Consumer Protection (Addressable Systems) Regulations, 2017

(4)In case a subscriber is not satisfied with the redressal of complaint by the customer care centre, such subscriber may approach the nodal officer of the distributor of television channels for redressal of his complaint.