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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 8(d) in The Telecom Consumers Protection and Redressal of Grievances Regulations, 2007

(d)after taking the remedial measure for redressal of the grievance or decision thereon, intimate, within the time limit specified in regulation 9, the remedial measure or decision taken, to the consumer.