Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 2(f) in Telecom Commercial Communications Customer Preference Regulations, 2018

(f)"Bulk" means number of messages or voice calls on the same or similar subject-matter sent, caused to be sent or authorized to be sent in excess of the following limits: -
(i)more than 20 during a twenty-four hours period; or
(ii)more than 100 during a seven days period; or
(iii)more than 300 during a thirty days period;