Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

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

(a)[direct, without prejudice to levy of charges under clause (b) of this sub-regulation, the sender] [Substituted by Notification No. 15-2/2008-RE, dated 17.3.2008, for " direct the sender" (w.e.f. 18.3.2008).] of such unsolicited commercial communication to forthwith discontinue the sending of such unsolicited commercial communication to the complainant, being the subscriber referred to in sub-regulation (1);