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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 15(2) in The Telecom Consumers Protection and Redressal of Grievances Regulations, 2007

(2)The service provider, referred to in sub-regulation (1), shall provide a secretariat and required supporting staff and office accommodation for the appellate authority to discharge its functions under these regulations.