Telecom Regulatory Authority Of India - Subsection
Section 20(4) in The Telecom Consumers Protection and Redressal of Grievances Regulations, 2007
(4)A copy of the Manual or its abridged version (containing salient features such as terms and conditions of service, contact details of Call Centre, the Nodal Officer and the appellate authority, procedure and time limit for redressal of grievances and time limit specified in the Schedule) shall be provided by the service provider or his agent to each consumer at the time of his subscription for service.
