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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 24(6) in Telecommunication (Broadcasting and Cable) Services Standards of Quality of Service and Consumer Protection (Addressable Systems) Regulations, 2017

(6)In case of outright purchase scheme, the distributor of television channels or its linked local cable operator, as the case may be, shall specify the retail price of customer premises equipment along with guarantee/warranty period:Provided that the guarantee/warranty period in respect of such customer premises equipment shall be for at least one year:Provided further that the ownership of such customer premises equipment shall rest with subscriber.