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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 23(5) in Telecom Commercial Communications Customer Preference Regulations, 2018

(5)to provide details about format and procedure to the customer, as given in the appropriate Code(s) of Practice, where a complaint is rejected by the access provider on the grounds of incomplete information or improper format;