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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 8(2) in The Telecom Unsolicited Commercial Communications Regulations, 2007

(2)Every Access Provider shall, within fifteen days after receipt of request under regulation 7, record details in respect of each such request, as the case may be, in the Private Do Not Call List after verification of such request as per clause (a) of sub-regulation (1).