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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 23(2) in Telecom Commercial Communications Customer Preference Regulations, 2018

(2)to provide following modes, as per choice of the customer and free of cost, to make complaint or to report violation of regulations: -
(a)sending SMS to short code 1909; or
(b)calling on 1909; or
(c)Interactive Voice Response System (IVRS); or
(d)Mobile app developed in this regard either by the Authority or by any other person or entity and approved by the Authority; or
(e)Web portal with authentication through One Time Password (OTP); or
(f)Any other means as may be notified by the Authority from time to time.
Provided that every such complaint shall be made by a subscriber within three days of receipt of the unsolicited commercial communication;