Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Extension of time to receive comments on consultation paper on interoperable set top box- (Telecom Regulatory Authority of India) (09 Dec 2019)

MANU/TRAI/0137/2019

Media and Communication

The Telecom Regulatory Authority of India (TRAI) had issued a consultation paper on "Interoperability of Set Top Box (STB)" for digital TV broadcasting services on 11th November 2019. The last date for receiving written comments from the stakeholders was fixed as 09/12/2019 and thereafter counter comments by 23/12/2019.

The stakeholders have sought extension of time for sending their comments on the Consultation Paper on "Interoperability of Set Top Box (STB)". In view of this, it has been decided to extend the last date for submission of written comments up to 18th December 2019 and counter comments by 30th December 2019. No further request for extension would be entertained.

Tags : EXTENSION   TIME   COMMENTS   INTEROPERABLE SET TOP BOX  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved