Telecom Regulatory Authority Of India - Subsection
Section 19(2) in The Telecom Consumers Protection and Redressal of Grievances Regulations, 2007
(2)The service provider, falling in clause (a) or clause (b) of sub-regulation (3) of regulation 1, shall investigate and find out root cause of all such complaints referred by the Authority under sub-regulation (1) and resolve or redress such complaints within one month from the date of referring of the complaints by the Authority.
