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[Cites 0, Cited by 0] [Section 16(6)] [Section 16] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 16(6)(a) in The Telecom Unsolicited Commercial Communications Regulations, 2007

(a)complete the investigation referred to in sub-regulation (3) and, if after such investigation, the Originating Access Provider finds that such call is an unsolicited commercial communication, take action referred to in clause (a) and clause (b) of sub-regulation (3) or sub-regulation (4), as the case may be;