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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2) in The Direct to Home Broadcasting Services (Standards of Quality of Service and Redressal of Grievances) Regulations, 2007

(2)The provisions of sub-regulation (1) shall not apply to the direct to home service provided on pre-paid basis which had been discontinued due to non- availability of balance amount for providing such service on pre-paid basis.