Telecom Regulatory Authority Of India - Subsection
Section 18(2) in The Telecom Consumers Protection and Redressal of Grievances Regulations, 2007
(2)In case the appellate authority is unable to exhibit the status and details of appeals pending, as referred to in sub-regulation (1) due to non-availability of its website, the concerned service provider, falling in clause (a) or clause (b) of sub-regulation (3) of regulation 1, shall arrange to exhibit at its website the status and details of appeals pending if any, within the time limit and the details of appeals pending, if any, after the expiry of the time limit specified in sub-regulation (10) of regulation 16.
