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1
Direction for minimum threshold of rupees ten to be applicable for generating unique porting code, raising of Non Payment Disconnection requests and reconnection of mobile numbers.
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2
Amendment to Direction dated 17th October 2019, to facilitate porting of second and further Mobile Numbers in Jammu and Kashmir License Service Area.
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3
Order to all TSPs regarding 'Framework of Publishing Mobile Number Revocation List'.
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4
Direction regarding implementation of Telecommunication Mobile Number Portability (Seventh Amendment) Regulations, 2018 for providing service area codes and service providers codes
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5
Direction under Section 13 read with sub-clauses (i), (iii) and (iv) of clause (b) and clause (d) of sub-section (1) of Section 11 and sub-sections (3) and (4) of Section 12 of TRAI Act 1997 (24 of 1997) on reporting of International Long Distance Traffic
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6
Direction to submit monthly report on wireless subscriber base as per methodology prescribed by the Department of Telecommunications.
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7
TRAI's Direction dated 16 April 2015 to all Access Providers to obtain undertaking in the porting request form regarding ownership of mobile number
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8
Direction under section 13, read with sub clause (i) of clause (b) of sub-section (1) of section 11 of TRAI act, 1997 to comply with the instructions issued by the DOT on short codes and use of special characters.
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9
Implementation of Intelligent Network Services in Multi Operator Multi Service Scenario Regulations, 2006 dated 27.11.2006 - Decision in pursuance of Clause 10(8) of Intelligent Network Services in Multi Operator Multi Service Scenario Regulations, 2006 d
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10
Direction under Section 13 read with Sections 11(1)(b)(i), (ii), (iii), (iv), ii(1)(d), 12(3) & (4) of the Telecom Regulatory Authority of India Act 1997 on reporting of International Long Distance Traffic Minutes
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11
Direction on reporting of International Long Distance Traffic Minutes, under section 13 read with para (i), (iii) and (iv) of clause (b) and clause (d) of sub-section (1) of section 11 and sub-section (3) and (4) of section 12 of the Telecom Regulatory Au
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12
TRAI Directive Issued to Basic Service Operators regarding registration of subscribers and provision of telephones.