J&K&L HC: Repeat Narcotics Offences After Release Can Justify Preventive Detention  ||  SC: Departmental Enquiry Required for Police Arrests Without Written Grounds  ||  SC: Preliminary Issue Cannot Be Tried Separately Once Trial on All Issues Has Begun  ||  SC: Police Claim of Sufficient Material for Chargesheet Does Not Entitle Accused to Default Bail  ||  Telangana HC: Father’s Role Beyond Financial Support Cannot Be Overlooked in Custody Matters  ||  Allahabad HC: Hindu Marriage Requires Essential Ceremonies, Arya Samaj Certificate Not Enough  ||  Delhi HC: Narco Test Cannot Be Forced on an Accused Without Consent  ||  Gujarat HC: Brothel Customer Not Liable for Operating Premises or Procuring Women  ||  MP HC: Civil Suits May Be Consolidated Where Issues and Evidence Are Common  ||  J&K&L HC: Personal-Enmity Assaults Concern Law and Order, Not Preventive Detention    

TRAI Releases Telecom Consumers Protection (Eighth Amendment) Regulations, 2015 - (07 Aug 2015)

Media and Communication

TRAI released Regulations to protect the interest of consumers using wireless data service. The same originated on TRAI receiving complaints from consumers regarding non-availability of information relating to the amount of data used during a data session. The Regulations indicate information that must be provided to mobile data users, and at what intervals.

Tags : TRAI   MOBILE DATA   REGULATIONS   INFORMATION  

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