Telecom Regulatory Authority Of India - Subsection
Section 25(2) in The Telecom Consumers Protection and Redressal of Grievances Regulations, 2007
(2)Any consumer may, at any time,-(a)during pendency of redressal of his grievance, whether by filing of complaint or appeal, under these regulations; or(b)before or after filing of complaint or appeal, under these regulations, exercise his right conferred upon him under the Consumer Protection Act, 1986 (68 of 1986) or any other law for the time being in force and seek redressal of his grievance under that Act or law.
