Section 25 in The Telecom Consumers Protection and Redressal of Grievances Regulations, 2007
25. Right of consumers to seek redressal under the Consumer Protection Act, 1986 or any other law for the time being in force. - (1) The provisions of these regulations are in addition to any right conferred upon the consumers under the Consumer Protection Act, 1986 (68 of 1986) or any other law for the time being in force.
(2)Any consumer may, at any time,-(a)during pendency of redressal of his grievance, whether by filing of complaint or appeal, under these regulations; or(b)before or after filing of complaint or appeal, under these regulations, exercise his right conferred upon him under the Consumer Protection Act, 1986 (68 of 1986) or any other law for the time being in force and seek redressal of his grievance under that Act or law.
