Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] Telecom Regulatory Authority Of India - Subsection Section 4(a) in The Telecom Consumers Protection and Redressal of Grievances Regulations, 2007 (a)register such complaint by allotting a unique identification number to be called the docket number:
