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[Cites 0, Cited by 0] [Section 26] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 26(1) in Telecommunication (Broadcasting and Cable) Services Standards of Quality of Service and Consumer Protection (Addressable Systems) Regulations, 2017

(1)Every distributor of television channels shall ensure that the customer care centre, immediately upon receipt of a complaint from a subscriber, registers such complaint each time and allots a unique number to be called the docket number:Provided that the Authority may, if deemed necessary, specify a format for such docket number.