Telecom Regulatory Authority Of India - Subsection
Section 21(2) in The Telecom Consumers Protection and Redressal of Grievances Regulations, 2007
(2)Every service provider, referred to in sub-regulation (1), shall provide the information referred to in sub-regulation (1) for any period falling in preceding six months immediately preceding the month in which the request has been made by the consumer under the said sub-regulation.
