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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(1)(a) in The Direct to Home Broadcasting Services (Standards of Quality of Service and Redressal of Grievances) Regulations, 2007

(a)in case of complaints relating to non-receipt of all signals (other than those caused by disturbances of weather or natural calamities) by direct to home subscriber, at least ninety per cent. of all such complaints shall be redressed and signals restored within a period of twenty-four hours of the receipt of complaint;