Telecom Regulatory Authority Of India - Subsection
Section 10(1) in The Telecom Unsolicited Commercial Communications Regulations, 2007
(1)Every Access Provider shall, within thirty days from the date of receipt of request under regulation 7 or request for revocation under regulation 9, update by incorporating, the content referred to in clause (b), clause (e) and clause (g) of sub-regulation (1) of regulation 5, in the National Do Not Call Register.
