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 17] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 17(5) in The Telecom Commercial Communications Customer Preference Regulations, 2010

(5)Every Access Provider shall, within one month of entering into an agreement with the telemarketer under sub-regulation (3) or sub-regulation (4), as the case may be, submit to the Authority an authenticated copy of the agreement along with a softcopy of such agreement.