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[Cites 0, Cited by 0] [Section 16(8)] [Section 16] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 16(8)(c) in The Telecom Unsolicited Commercial Communications Regulations, 2007

(c)maintain records of the complaints and their redressal, including relevant call detail records, for a period of atleast six months from the date of redressal of each complaint.]