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[Cites 0, Cited by 0] [Section 12(4)] [Section 12] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 12(4)(ii) in Telecommunication (Broadcasting and Cable) Services Standards of Quality of Service and Consumer Protection (Addressable Systems) Regulations, 2017

(ii)not exceeding rupees hundred as re-activation fee from the subscriber for restoration of services if such services have remained suspended continuously for a period exceeding three months.