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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(5) in The Telecommunications Act, 2023

(5)
(a)The Central Government may, by notification, amend the First Schedule for assignment of spectrum-
(i)in order to serve public interest; or
(ii)in order to perform government function; or
(iii)in cases where auction of spectrum is not the preferred mode of assignment due to technical or economic reasons.
(b)The notification referred to in clause (a) shall be laid before each House of Parliament.