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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 18(5) in The Telecom Commercial Communications Customer Preference Regulations, 2010

(5)Every Access Provider shall on receipt of intimation under sub- regulation (4) shall, within twenty-four hours, disconnect the telecom resources provided by it under these regulations to such telemarketer.