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[Cites 0, Cited by 0] [Section 27] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 27(c) in Telecommunication (Broadcasting and Cable) Services Standards of Quality of Service and Consumer Protection (Addressable Systems) Regulations, 2017

(c)all complaints relating to billing shall be redressed within seven days of receipt of the complaint from the subscriber and refunds, if any, shall be made to such subscriber within thirty days of receipt of the complaint;