Telecom Regulatory Authority Of India - Subsection
Section 20(5) in The Telecom Consumers Protection and Redressal of Grievances Regulations, 2007
(5)A copy of the Manual certified by the service provider as "true copy" thereof shall be filed with the Authority within three months from the date of commencement of these regulations:Provided further that a service provider, falling in clause (a) or clause (b) of sub-regulation (3) of regulation 1, who has been granted a license after the commencement of these regulations, shall file with the authority, within three months of providing services, a copy of manual certified by the service provider "as true copy" thereof.
