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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 16(11) in The Telecom Consumers Protection and Redressal of Grievances Regulations, 2007

(11)The order of the appellate authority shall be communicated in writing within seven days of the order to the appellant and the concerned service provider.