Telecom Regulatory Authority Of India - Subsection
Section 14(3) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003
(3)A subscriber may, at any time, cancel a nomination by sending a notice in writing to the Secretary. The subscriber shall, along with such notice or separately, as the case may be send a fresh nomination made in accordance with the provisions of this rule.
