Telecom Regulatory Authority Of India - Subsection
Section 19(4) in The Telecom Consumers Protection and Redressal of Grievances Regulations, 2007
(4)In case the investigation and root cause of the complaints found out under sub-regulation (2) reveal general deficiency or systemic inadequacy in the practice and procedure or operation adopted by, or, on the part of, the service provider, the service provider shall take remedial measure in respect of all such similarly placed consumers and intimate to the Authority along with the information required under sub-regulation (3), within two months of referring such complaint under sub-regulation (1), such general deficiency or systemic inadequacy revealed and remedial measures taken by such service provider.
