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

Telecom Regulatory Authority Of India - Subsection

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

(6)The period of three weeks specified under sub-regulation (1), (2), (3) and sub-regulation (4) shall start from the date of publication of the notice in newspapers or the date of service of the notice on service provider, whichever is later and in case the notices are published in newspaper on different dates, the period of three weeks shall be counted from the later of the two dates.Chapter - VI Miscellaneous