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1
Direction to Telecom Service Providers for ensuring compliance with TRAl's Regulations/Directions in respect of outgoing SMS facility to porting out customers.
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2
Direction to TSP for ensuring compliance with TRAI's Regulations/Directions/Advisories/Orders in respect to tariff Offerings.
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3
Direction seeking information related to segmented offers.
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4
Amendment & Clarification to Direction on tariff publications.
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5
Direction on tariff advertisements.
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6
Direction on tariff publications.
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7
Direction regarding withdrawal of provision for Publication of Tariffs.
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8
Direction to all Access Service Providers regarding segmented offers.
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9
Direction on providing Telephone Bills to Persons with Disabilities as ICT Accessible.
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10
Direction to all Access Service Providers regarding filing of tariff offers
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11
Direction on blackout days.
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12
Amendment to Direction on tariff publications.
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13
Direction on tariff advertisements.
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14
Direction on tariff publications.
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15
Direction to all Access Service Providers regarding transparency in tariff offers.
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16
Direction - on Certificate of Compliance in respect of Directions issued by TRAI on tariff matters.
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17
Direction - on Credit Limit for Post-paid subscribers.
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18
Direction -Tariff plans with misleading titles.
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19
TRAIs Direction on Value Added Services.
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20
Direction on Refund of Security Deposit.
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21
Direction -Credit Limit for Post-Paid subscribers.
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22
Direction regarding Publication / Advertisement of tariffs for consumer information.
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23
TRAI Directive on Publication of tariffs for consumer information
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24
Directive on carry forward of unused balance during grace period applicable at the time of recharge for cellular prepaid subscribers.