Telecom Regulatory Authority Of India - Subsection
Section 17(3) in The Telecom Consumers Protection and Redressal of Grievances Regulations, 2007
(3)The report in respect of matters specified in clauses (a) to (c) of sub-regulation (2) shall pertain to the period of the six months preceding immediately the month in which the report is required to be submitted in respect of such matters under sub-regulation (2) to the Authority.
