Section 10 in The Domestic Leased Circuits Regulations, 2007
10. These regulations not to apply in certain cases .-Nothing contained in these regulations shall apply to any-
(a)matter or issue for which any proceedings, before any Court or tribunal or under the Consumer Protection Act, 1986 (68 of 1986) or any other law for the time being in force, are pending; or(b)matter or issue for which a decree, award or an order has already been passed by any competent Court or tribunal or authority or forum or commission, as the case may be.(c)agreement, relating to provision of the Domestic Leased Circuits or Local Lead of Domestic Leased Circuit, as the case may be, entered before commencement of these regulations.
