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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 12(6) in Telecom Commercial Communications Customer Preference Regulations, 2018

(6)to ensure that data is accessible only to the relevant entities for performing roles assigned to them under these regulations;Note: If not specifically permitted, the data should not be accessible in clear text to any person, including the person(s) operating the system or performing a delegated function, e.g. scrubbing, or accessible to any application(s) other than the application performing the delegated function(s).