Section 6(2)(a) in The Telecom Consumers Protection and Redressal of Grievances Regulations, 2007

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Telecom Regulatory Authority Of India - Subsection

Section 6(2)(a) in The Telecom Consumers Protection and Redressal of Grievances Regulations, 2007

(a)give, through a public notice in a newspaper published in Hindi/English language and in a newspaper published in an Indian language in circulation in the area in which such service provider is providing services and through telephone bills if issued by the service provider, indicating therein the name of the Nodal Officer, his address and telephone number, e-mail address, facsimile number and other means of contacting him in respect of each area for which the Nodal Officers have been appointed or designated and thereafter give such public notice at least once in twelve months in the same manner:

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Telecom Regulatory Authority Of India - Subsection

Section 6(2)(a) in The Telecom Consumers Protection and Redressal of Grievances Regulations, 2007