Section 32(1)(a) in The Telecommunications Act, 2023

[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(1)(a) in The Telecommunications Act, 2023

(a)pass an order in writing in respect of one or both of the following, namely:-

(i)direct such authorised entity, or assignee to do or abstain from doing any act or thing to prevent such breach or for such compliance;

(ii)impose civil penalties as specified in the Second Schedule; and