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[Cites 0, Cited by 0] [Section 28(1)] [Section 28] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 28(1)(a) in Telecom Commercial Communications Customer Preference Regulations, 2018

(a)Where the Authority has a reason to believe that any Access Provider has contravened the provisions of these regulations, it may constitute an inquiry committee, to inquire into the contravention of the regulations and to report thereon to the Authority.