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20 Mar 2006
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Migration between plans and billing platform
 
[ Extracts from Direction dated 1st September, 2008 regarding transparency in tariff offers ]
 
No access service provider shall provide for any condition or barrier ( tariff or non-tariff ) such as the requirement of obtaining new SIM or change of telephone number, etc., by any telecom consumer who seeks to migrate across postpaid and prepaid platforms:
 
Provided that, the direction contained in this sub-paragraph shall be applicable in relation to migration from prepaid platform to postpaid platform subject to operational feasibility.

[ For more information click here Direction No.301-31/2007-Eco. dated 1st September, 2008 ]
 
[ Extracts from 4th amendment to Telecom Tariff Order 1999 ]
 
Installation charge shall be imposed by any service provider only when a customer subscribes initially to the packages offered by the service provider. No installation charge shall be imposed when a subscriber moves from one package to another offered by a particular service provider.
 
[ For more information click here 4th amendment to Telecom Tariff Order 1999 ]
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