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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 16(2)(c) in The Telecom Unsolicited Commercial Communications Regulations, 2007

(c)forward the complaint [alongwith the date of lodging of the complaint with the service provider and the particulars of the unsolicited commercial communication as furnished by the complainant under sub-regulation (1)] [Substituted by Notification No. 104-15/2008-MN, dated 21.10.2008, for " (including call detail record and other relevant information and documents in respect of the complaint)" (w.e.f. 21.10.2008).] to the service provider from whose network such unsolicited commercial communication originated (hereafter referred to as the Originating Access Provider).