Telecom Unsolicited Commercial Communications Regulations, 2007


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w w w . L a w y e r S e r v i c e s . i n

Section
 Section Title
  INTRODUCTION
  title CHAPTER I : PRELIMINARY View Judgements
  1 Short title and commencement View Judgements
  2 Definitions View Judgements
  title CHAPTER II : Do Not Call List View Judgements
  3 Setting up of mechanism for registering request of subscribers for not receiving unsolicited calls View Judgements
  4 Setting up the Private Do Not Call List View Judgements
  5 Contents of the Private Do Not Call List View Judgements
  6 Contents of the National Do Not Call Register View Judgements
  title CHAPTER III : Procedure for Registration of Request for Not Receiving Unsolicited Commercial Communication View Judgements
  7 Registration for not receiving unsolicited commercial communication View Judgements
  8 Procedure for registration of requests for not receiving unsolicited commercial communication View Judgements
  9 Withdrawal of request or option of subscribers relating to unsolicited commercial communication View Judgements
  10 Updation of content in National Do Not Call Register View Judgements
  11 Inclusion or exclusion of class or classes or type or category or categories of unsolicited commercial communication in the Private Do Not Call List and National Do Not Call Register View Judgements
  title CHAPTER IV : Obligations of the Access Providers and Telemarketers View Judgements
  12 Reporting requirements View Judgements
  13 Registration of Telemarketer View Judgements
  14 Undertaking from the Telemarketer View Judgements
  15 Disconnection of Basic Telephone or Cellular Mobile Telephone connection or service in certain cases View Judgements
  16 Complaint relating to unsolicited commercial communications and its consequences View Judgements
  17 Service Provider not to send unsolicited commercial communications View Judgements
  title CHAPTER V : Miscellaneous View Judgements
  18 Confidentiality View Judgements



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