| 1 | Direction to all distributors of television channels (DTH operators and MSOs) to ensure compliance of various provisions of the new regulatory framework for Broadcasting and Cable TV Services. | 29/10/2019 | Broadcasting and Cable Services | Direction Download (8.2 MB)
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| 2 | Direction to Hathway Digital Pvt Ltd. to ensure compliance to various provisions of the New Regulatory Framework for Broadcasting and Cable TV Services. | 28/08/2019 | Broadcasting and Cable Services | Direction Download (1.66 MB)
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| 3 | Direction to Den Networks Ltd. to ensure compliance to various provisions of the New Regulatory Framework for Broadcasting and Cable TV Services. | 28/08/2019 | Broadcasting and Cable Services | Direction Download (1.87 MB)
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| 4 | Direction to GTPL Hathway Ltd. to ensure compliance to various provisions of the New Regulatory Framework for Broadcasting and Cable TV Services. | 28/08/2019 | Broadcasting and Cable Services | Direction Download (1.81 MB)
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| 5 | Direction to SITI Networks Ltd. to ensure compliance to various provisions of the New Regulatory Framework for Broadcasting and Cable TV Services. | 28/08/2019 | Broadcasting and Cable Services | Direction Download (1.79 MB)
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| 6 | Direction to IndusInd Media and Communications Ltd. to ensure compliance to various provisions of the New Regulatory Framework for Broadcasting and Cable TV Services. | 28/08/2019 | Broadcasting and Cable Services | Direction Download (2.03 MB)
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| 7 | Amendment to the Direction dated 3rd December 2018 issued to broadcasters and distributors of television channels, relating to display of television channels. | 28/03/2019 | Broadcasting and Cable Services | Amendment Download (1.78 MB)
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| 8 | Direction to distributors of television channels regarding to listing of channels in electronic programme guide. | 22/02/2019 | Broadcasting and Cable Services | Direction Download (2.41 MB)
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| 9 | Direction to M/s Silverstar Communications Ltd to reduce the terms and conditions of its interconnection agreements into writing for providing signals of its pay channels to its linked distributors of TV channels | 14/06/2016 | Broadcasting and Cable Services | Direction Download (2.69 MB)
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| 10 | Direction to Multi System Operators under section 13, read with sub-clauses (i) and (v) of clause (b) of sub-section (1) of section 11, of the Telecom Regulatory Authority of India Act, 1997 | 11/02/2016 | Broadcasting and Cable Services | Direction Download (2.9 MB)
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| 11 | Direction to Broadcasting TV service providers, under section 13, read with sub-clauses (i) and (v) of clause (b)of sub section (1) of section 11, of the Telecom Regulatory Authority of India Act,1997,to stop display notice of disconnection or discontinue | 02/02/2016 | Broadcasting and Cable Services | Direction Download (2.04 MB)
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| 12 | Direction to M/s. Epic Television Networks Pvt. Ltd.Telecommunication (Broadcasting and Cable Services) Interconnection (Digital Addressable Cable Television Systems) Regulations, 2012. | 30/12/2015 | Broadcasting and Cable Services | Download (4.83 MB)
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| 13 | Direction to Multi System Operators under section 13, read with sub-clauses (i) and (v) of clause (b) of sub-section (1) of section 11, of the Telecom Regulatory Authority of India Act, 1997 and sub-regulation (20) of regulation 5 of the Telecommunication | 04/11/2015 | Broadcasting and Cable Services | Download (1.58 MB)
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| 14 | Direction to Multi System Operators in DAS areas under section 13, read with sub-clauses (i) and (v) of clause (b) of sub-section (1) of section 11, of the Telecom Regulatory Authority of India Act, 1997 and regulation 24 of the Standards of Quality of Se | 27/05/2014 | Broadcasting and Cable Services | Download (269.86 KB)
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| 15 | Direction to Multi-System Operators under section 13, read with sub-clauses (i) and (v) of clause (b) of sub-section (1) of section 11, of the Telecom Regulatory Authority of India Act, 1997 | 13/12/2013 | Broadcasting and Cable Services | Direction Download (118.9 KB)
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| 16 | Direction to Multi-System Operators (MSOs) under section 13, read with sub-clauses (i) and (v) of clause (b) of sub-section (1) of section 11, of the Telecom Regulatory Authority of India Act, 1997 and regulation 8 of the Telecommunication (Broadcasting a | 13/12/2013 | Broadcasting and Cable Services | Download (120.27 KB)
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| 17 | Direction to Multi System Operators (MSOs) providing cable TV services through Digital Addressable Systems (DAS) under section 13, read with sub-clauses (i) and (v) of clause (b) of sub-section (1) of section 11, of the Telecom Regulatory Authority of Ind | 02/12/2013 | Broadcasting and Cable Services | Direction Download (265.1 KB)
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| 18 | Direction to MSOs registered for operating in the notified areas of Phase-II of DAS implementation under section 13, read with sub-clauses (i) and (v) of clause (b) of sub-section (1) of section 11, of the Telecom Regulatory Authority of India Act, 1997 a | 21/11/2013 | Broadcasting and Cable Services | Direction Download (373.94 KB)
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| 19 | Direction to Multi System Operators under section 13, read with sub-clauses (ii), (iii), (iv) and (v) of clause (b) of sub-section (1) of section 11, of the Telecom Regulatory Authority of India Act, 1997 (24 of 1997) for implementation of Digital Address | 06/05/2013 | Broadcasting and Cable Services | Download (47.06 KB)
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| 20 | Direction to Multi System Operators under section 13, read with sub-clauses (i) and (v) of clause (b) of sub-section (1) of section 11, of the Telecom Regulatory Authority of India Act, 1997 and regulation 20 of the Standards of Quality of Service (Digita | 30/04/2013 | Broadcasting and Cable Services | Download (159.07 KB)
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भारतीय दूरसंचार विनियामक प्राधिकरण Telecom Regulatory Authority of India 
