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 16] [Entire Act]

Union of India - Subsection

Section 16(i) in Intelligent Network Services in Multi Operator and Multi Network Scenario Regulations, 2006

(i)The Authority observed that most of the service providers are of the opinion that integrating SSP based on different technologies with an existing SCP of other operators may not be feasible at all times. Inter-working of SSP and SCP of different vendors may require software and hardware modification. This may be time consuming process. This may also add unnecessary cost to the operators. Because of this, most of the service providers are of the opinion that SSP and SCP are to be owned by the Service provider who is providing IN services and All access provider would hand over the 18xx(IN) calls as voice call to the closest POI switch designated for this purpose.