Telecom Regulatory Authority Of India - Subsection
Section 1(2) in Telecom Commercial Communications Customer Preference Regulations, 2018
(2)(a)Except as otherwise provided in clause (b), (c), (d) and (e) these regulations shall come into force from the date of their publication in the Official Gazette;(b)regulations 4,5,11,15,28,34, 35 and 36 of these regulations shall come into force after 30 days from the date of publication of these regulations in the Official Gazette;(c)regulations 6, 13 and 14 of these regulations shall come into force after 90 days from the date of publication of these regulations in the Official Gazette;(d)regulations 3, 7, 8, 9, 10, 12, 18 and 32 of these regulations shall come into force after 120 days from the date of publication of these regulations in the Official Gazette;(e)[ regulations 23, 29 and sub-regulations (5) and (6) of regulation 25 of these regulations shall come into force after 150 days from the date of publication of these regulations in the Official Gazette] [Substituted by Notification No. 311-04/2017-QoS, dated 21.12.2018 (w.e.f. 19.7.2018).].(f)[ regulation 24 of these regulations shall come into force from the 31st day of January, 2019; [Inserted by Notification No. 311-04/2017-QoS, dated 21.12.2018 (w.e.f. 19.7.2018).](g)regulations 26, 27 and sub-regulations (1), (2), (3) and (4) of regulation 25 of these regulations shall come into force from the 28th day of February, 2019].
