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[Cites 0, Cited by 0] [Section 25(6)] [Section 25] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 25(6)(c) in Telecom Commercial Communications Customer Preference Regulations, 2018

(c)for third and subsequent instances of violations, all telecom resources of the sender shall be disconnected for a period up to two years and OAP shall put the sender under blacklist category and communicate to all other access providers to not to allocate new telecom resources to such sender for up to two years from the date of such communication;