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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 3(6) in Telecommunication (Broadcasting and Cable) Services Standards of Quality of Service and Consumer Protection (Addressable Systems) Regulations, 2017

(6)[ Every distributor of television channels shall allow the consumers to access, through application (such as Mobile App) or portal developed by the Authority, to view the television channels and bouquet of channels available on its platform, select the television channels or bouquet of channels of their choice available on the platform, deselect any channel or bouquet of channels, view their subscription details and modify their subscription.