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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 29(1)(a) in Telecom Commercial Communications Customer Preference Regulations, 2018

(a)If the Authority finds that conclusion of investigation lacks adequate evidence against the sender, it may direct the Access Provider to remove such restrictions on usage or restore all telephone number(s) of the person and delete the name and address of such customer(s) or sender(s) from the blacklist.