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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 16(13) in The Telecom Consumers Protection and Redressal of Grievances Regulations, 2007

(13)The appellate authority may decide any appeal with the consent between the parties at any stage of the proceedings and such appeal shall be treated as decided with the mutual consent of the parties.