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[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 16(3)(b) in The Telecom Unsolicited Commercial Communications Regulations, 2007

(b)in case the sender [* * *] [The words " referred to in clause (a) after being so directed for discontinuance" omitted by Notification No. 15-2/2008-RE, dated 17.3.2008 (w.e.f. 18.3.2008).], sends the unsolicited commercial communication, the Originating Access Provider shall charge the tariff in respect of [each unsolicited commercial communication] [Substituted by Notification No. 15-2/2008-RE, dated 17.3.2008, for " each subsequent unsolicited commercial communication" (w.e.f. 18.3.2008).] at the rate specified in Schedule XI to the Telecommunication Tariff Order, 1999.