Telecom Regulatory Authority Of India - Subsection
Section 14(2) in The Telecom Unsolicited Commercial Communications Regulations, 2007
(2)Every Access Provider, in relation to its Basic Telephone or Cellular Mobile Telephone connection or service allotted, to a Telemarketer, before the commencement of these regulations, shall, within three months of the commencement of these regulations, obtain an undertaking from the Telemarketer in the Form annexed to these regulations.
