Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 23] [Entire Act] Telecom Regulatory Authority Of India - Subsection Section 23(3) in Telecom Commercial Communications Customer Preference Regulations, 2018 (3)to duly acknowledge the receipt within fifteen minutes of the complaint or report made by the customer with unique reference number;
