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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 17(a) in The Telecom Unsolicited Commercial Communications Regulations, 2007

(a)unless the former service provider has been registered as a telemarketer with the Government of India in the Ministry of Communications and Information Technology (Department of Telecommunications) and possesses a valid certificate of registration on the date of sending of such unsolicited commercial communication;