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[Cites 0, Cited by 0] [Section 45] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 45(2) in Telecommunication (Broadcasting and Cable) Services Standards of Quality of Service and Consumer Protection (Addressable Systems) Regulations, 2017

(2)The existing facilities of customer care centre, website, web based complaint management system, subscriber management system and addressable system set up by a distributor of television channels, wherever applicable, shall be deemed to have been set up under these regulations provided that such facilities comply with the provisions of these regulations.