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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 16(8) in The Telecom Consumers Protection and Redressal of Grievances Regulations, 2007

(8)The appellant, being consumer, may, either appear in person or authorise any of his representative to present his case or send his representation with a request to dispose of the appeal, without being present in person.