Telecom Regulatory Authority Of India - Subsection
Section 15(4) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003
(4)An abstract for the year of the individual account of each subscriber in respect of whom a return is required to be furnished under the Income Tax Rules, 1962 shall be furnished to the Income Tax Officer concerned in such form and within such dates as may be required by the provisions of that rules.
