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

(i)not exceeding rupees twenty five as restoration fee from the subscriber for restoration of services if such services have remained suspended continuously for a period not exceeding three months, or