Telecom Regulatory Authority Of India - Subsection
Section 16(7) in The Telecom Unsolicited Commercial Communications Regulations, 2007
(7)The service provider who received the complaint of the subscriber under sub-regulation (1) shall, upon receipt of the intimation from the Originating Access Provider under clause (b) of sub-regulation (6), within such time and in such manner, as may be specified by direction issued by the Authority under section 13 of the Act, intimate, to the complainant, the result of the investigation and the action taken by the Originating Access Provider on his complaint.
