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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 19(3) in The Telecom Consumers Protection and Redressal of Grievances Regulations, 2007

(3)The service provider, referred to in sub-regulation (2), shall inform the concerned consumers and the Authority regarding resolution or redressal of the complaint within one month from the date of referring of the complaints under sub-regulation (1).