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[Cites 0, Cited by 0] [Section 25(5)] [Section 25] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 25(5)(a) in Telecom Commercial Communications Customer Preference Regulations, 2018

(a)shall examine communication detail records (CDRs), within one business day from the date of receipt of complaint, to check the occurrence of complained communication between the complainant and the reported telephone number or header from which unsolicited commercial communication was received.