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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 8(2) in The Telecom Commercial Communications Customer Preference Regulations, 2010

(2)Every Access Provider shall, on receipt of a request under sub-regulation (1), verify the correctness of the request so received and if the request is found to be correct record details of such request in the Provider Customer Preference Register and confirm the same, within twenty-four hours, to the subscriber through SMS: Provided that if the request is not found to be correct, the Access Provider shall inform the subscriber, through SMS, within twenty-four hours, the details of errors noted by the Access Provider and advise the subscriber to make a fresh request.