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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 5(2)(a) in The Telecom Consumers Protection and Redressal of Grievances Regulations, 2007

(a)where no parameter or time limit, relating to fault or disruption of service or disconnection of service, has been specified in the Schedule, all complaints relating to such fault or disruption of service or disconnection of service shall be redressed within three days from the date of registration of complaint;