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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 17(4) in The Telecom Commercial Communications Customer Preference Regulations, 2010

(4)Every Access Provider shall, before providing any telecom resource to a telemarketer, in addition to any other arrangements, as may be required under any other law for the time being in force, enter into a standard agreement with the telemarketer as specified in Schedule V to these regulations for the purpose of transactional message.