Telecom Regulatory Authority Of India - Subsection
Section 2(h) in The Telecom Unsolicited Commercial Communications Regulations, 2007
(h)"Cellular Mobile Telephone Service Provider" means a licensee authorised to provide Cellular Mobile Telephone Service under a license granted under section 4 of the Indian Telegraph Act, 1885 (13 of 1885), in a specified service area;(ha)[ "inquiry committee" means inquiry committee referred to in regulation 17-D;] [Inserted by Notification No. 15-2/2008-RE, dated 17.3.2008]
