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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(2) in The Direct to Home Broadcasting Services (Standards of Quality of Service and Redressal of Grievances) Regulations, 2007

(2)Every direct to home operator shall, immediately on appointment or designation or change of a Nodal Officer-(a) give wide publicity about appointment or designation of such Nodal Officers or any change thereof;
(b)display, at its each office, Call Centre, customer care center, help desk, and, at the sales outlets, website and at the office of the Nodal Officer, the name of the Nodal Officers, addresses and telephone numbers, e-mail addresses, facsimile numbers and other means of contacting them.