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[Cites 0, Cited by 0] [Section 25(4)] [Section 25] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 25(4)(b) in Telecom Commercial Communications Customer Preference Regulations, 2018

(b)in case of non-compliance with the regulations, the OAP shall, within two business days from the date of receipt of complaint, take actions against the defaulting entity and communicate to TAP to inform the complainant about the action taken against his complaint as provided for in Code(s) of Practice;