Telecom Regulatory Authority Of India - Subsection
Section 26(3) in Telecom Commercial Communications Customer Preference Regulations, 2018
(3)Every Access Provider shall submit to the Authority its compliance reports in respect of unsolicited commercial communications, complaints or reports from its customers in such manner and format, at such periodic intervals and within such time limits as may be specified by the Authority, from time to time, by an order or direction;
