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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)(b) in The Telecom Consumers Protection and Redressal of Grievances Regulations, 2007

(b)forward, within six days from the date of receipt of an appeal, a copy of the appeal to the concerned service provider for filing reply.