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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 9(2) in The Telecom Unsolicited Commercial Communications Regulations, 2007

(2)Every Access Provider on the receipt of request for revocation under sub-regulation (1) shall,-
(a)verify the correctness of such request;
(b)record details within fifteen days in respect of each such request in the Private Do Not Call List.