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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 5(2) in The Telecom Unsolicited Commercial Communications Regulations, 2007

(2)Every Access Provider shall maintain in duplicate the Private Do Not Call list at least at such two places as may be considered appropriate by it having regard to the security of the data base or register.