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Union of India - Section

Section 14 in Cable Television Networks Rules, 1994

14. [ Dispute Resolution Mechanism. [Substituted by Notification No. G.S.R. 452(E) dated 31.7.2006 (w.e.f. 29.9.1994).]

- Every multi-system operator shall be obliged to maintain the quality of service as per the standards, including the arrangements for handling complaints and redressal of grievances of the subscribers, as may be determined by regulation or order by the Authority. The Authority may look into the efficacy of such arrangements and issue necessary directions to the concerned parties for compliance. ]