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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 16(3) in The Telecom Consumers Protection and Redressal of Grievances Regulations, 2007

(3)The service provider, shall, within fifteen days from the date of receipt of the appeal forwarded under clause (b) of sub-regulation (2), file in writing its reply.