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[Cites 0, Cited by 0] [Section 26] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 26(4) in Telecom Commercial Communications Customer Preference Regulations, 2018

(4)The Authority may, from time to time, through audit conducted either by its own officers or employees or through agency appointed by it, verify and assess the process followed by the access provider for registration and resolution of complaints, examination and investigation of the complaints and reporting to the Authority.