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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 20(2)(b) in The Telecom Commercial Communications Customer Preference Regulations, 2010

(b)every Originating Access Provider shall, before allotting telecom resources to a telemarketer for sending Transactional Message, enter into agreement with such person in accordance with the procedure specified in Schedule V to these regulations and ensure that no telemarketing SMS is sent through the telecom resources allotted for sending Transactional Message;