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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 16(2)(a) in The Telecom Consumers Protection and Redressal of Grievances Regulations, 2007

(a)register every appeal immediately on receipt of the same and send, within three days of receipt of the appeal, an acknowledgement to the appellant indicating the serial number of the appeal registered;