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This page was last updated on:
26 Feb 2010
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funs'k |
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| 1. |
Direction regarding confidentiality of information of subscribers and privacy of communications
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26 Feb 2010
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1390 |
| 2. |
Direction relating to Unique Porting Code
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10 Feb 2010
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904 |
| 3. |
Direction under section 13 read with sub-clauses (i) and (v) of clause (b) of sub-section (1) of section 11 of the Telecom Regulatory Authority of India Act, 1997 (24 of 1997)and sub-regulation (2) of regulation 10 of Standards of Quality of Service of Basic Telephone Service (Wireline) and Cellular Mobile Telephone Service Regulations, 2009 (7 of 2009) for publishing information relating to performance with respect to Quality of Service benchmark on the website of service providers.
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8 Feb 2010
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827 |
| 4. |
Amendment to Direction F.No.303-1/2006-QOS dated the 27th April, 2009 on provision of value added services to customers.
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4 Sep 2009
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843 |
| 5. |
Direction under section 13 read with sub-clauses (i) and (v) of clause (b) of sub-section (1) of section 11 of the Telecom Regulatory Authority of India Act, 1997 (24 of 1997) and regulation 9 of the Standards of Quality of Service of Basic Telephone Service (wire line) and Cellular Mobile Telephone Service Regulations, 2009 (7 of 2009) dated the 20th March, 2009 to submit compliance reports of benchmarks of quality of service parameters.
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10 Aug 2009
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1156 |
| 6. |
Direction to Broadcasters under Section 13 of the TRAI Act, 1997 regarding compliance of amended procedure for filing of details of interconnect agreements.
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29 Jul 2009
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728 |
| 7. |
Direction of DTH Operators, IPTV service providers and HITS operators under Section 13 of the TRAI Act, 1997 regarding compliance of amended procedure for filing of details of interconnect agreements.
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29 Jul 2009
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689 |
| 8. |
Implementation of Standards of Quality of Service (QoS) of Basic Telephone Services (wire line) and Cellular Mobile Telephone Service Regulations, 2009 - reporting formats regarding.
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18 Jun 2009
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1496 |
| 9. |
Direction under section 13, read with sub-clauses (i) and (v) of clause (b) of sub-section (1) of section 11 of the Telecom Regulatory Authority of India Act, 1997 (24 of 1997) and clause 11 of the Telecom Tariff Order, 1999, on provision of value added services to customers.
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27 Apr 2009
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830 |
| 10. |
Direction under section 13, read with sub-clauses (i) and (v) of clause (b) of sub-section (1) of section 11 of the Telecom Regulatory Authority of India Act, 1997 (24 of 1997) regarding the insertion of Telecom Service Provider (TSP) and Service Area Codes.
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10 Dec 2008
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1276 |
| 11. |
Direction under section 13, read with sub-clauses (i) and (v) of clause (b) of sub-section (1) of section 11 of the Telecom Regulatory Authority of India Act, 1997 (24 of 1997) and sub-regulations (6) (7) and (8) of regulation 16 of the Telecom Unsolicited Commercial Communications Regulations, 2007(4 of 2007), as amended by the Telecom Unsolicited Commercial Communications ( Second Amendment) Regulations, 2008(3 of 2008).
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21 Oct 2008
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657 |
| 12. |
Draft Direction under section 13, read with sub-clauses (i) and (v) of clause (b) of sub-section (1) of section 11 of the Telecom Regulatory Authority of India Act, 1997 (24of1997) and sub-regulations (6) (7) and (8) of regulation 16 of the Telecom Unsolicited Commercial Communications Regulations, 2007(4 of 2007), as amended by the Telecom Unsolicited Commercial Communications ( Second Amendment) Regulations, 2008(---- of 2008).
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18 Sep 2008
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405 |
| 13. |
Direction, under section 13, read with clause (b) of sub-section (1) and sub-section (2) of section 11 of the Telecom Regulatory Authority of India Act, 1997 (24 of 1997) to all Access Service Providers regarding transparency in tariff offers.
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1 Sep 2008
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866 |
| 14. |
Direction, under section 13, read with sub-clause (ii), (iii) & (iv) of clause (b) of sub-section (1) and sub-section (2) of section 11 of the Telecom Regulatory Authority of India Act, 1997 (24 of 1997) and clause 4A of the Telecommunication (Broadcasting and Cable) Services (Second) Tariff Order, 2004 (6 of 2004), to M/s Star Den Media Services Private Limited to modify the a-la-carte and bouquet rates for its channels.
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28 Aug 2008
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855 |
| 15. |
Direction under Section 13 read with Section 11(2) & 12(1)(a) of the Telecom Regulatory Authority of India Act, 1997 (24 of 1997) to broadcasters for reporting of commercial tariff for CAS areas and Non – CAS areas.
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28 Aug 2008
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522 |
| 16. |
Direction under section 13, read with sub-clauses (i), (iii), (v) and (vii) of clause (b) of sub-section (1) of section 11 of the Telecom Regulatory Authority of India Act, 1997 (24 of 1997) to Access Providers (Basic Service Operators/Cellular Mobile Service Providers/Unified Access Service Providers) and National Long Distance Operators and International Long Distance Operators, regarding implementation of Carrier Selection in their respective networks.
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20 Aug 2008
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407 |
| 17. |
Direction to M/s Bharti Airtel Ltd. under section 13, read with sub-clauses (i) and (iii) of clause (b) of sub-section (1) of section 11 of the Telecom Regulatory Authority of India Act, 1997 on opening of allotted codes.
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14 Aug 2008
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694 |
| 18. |
Direction to M/s BSNL under section 13, read with sub-clauses (i) and (iii) of clause (b) of sub-section (1) of section 11 of the Telecom Regulatory Authority of India Act, 1997 on opening of allotted codes.
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14 Aug 2008
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301 |
| 19. |
Direction to M/s IDEA under section 13, read with sub-clauses (i) and (iii) of clause (b) of sub-section (1) of section 11 of the Telecom Regulatory Authority of India Act, 1997 on opening of allotted codes.
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14 Aug 2008
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253 |
| 20. |
Direction to M/s SPICE under section 13, read with sub-clauses (i) and (iii) of clause (b) of sub-section (1) of section 11 of the Telecom Regulatory Authority of India Act, 1997 on opening of allotted codes.
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14 Aug 2008
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187 |
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