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

Union of India - Subsection

Section 7(1) in The Direct to Home Broadcasting Services (Standards of Quality of Service and Redressal of Grievances) Regulations, 2007

(1)Save as otherwise provided in these regulations, no direct to home operator shall discontinue its direct to home service to its direct to home subscriber without giving prior notice indicating the reasons for such disconnection.