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[Cites 0, Cited by 0] [Section 32] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 32(3) in Telecommunication (Broadcasting and Cable) Services Standards of Quality of Service and Consumer Protection (Addressable Systems) Regulations, 2017

(3)Every distributor of television channels shall disseminate the information, on regular intervals, in accordance with Schedule II and Schedule III of these regulations to subscribers through customer care programming service in multiple formats such as text, video, audio, scroll and multimedia graphics:Provided that information messages provided by the Authority if any, for consumer awareness shall also be carried over such customer care programming service.