Section 1708 in Telecommunication Interconnection (Charges and Revenue Sharing) Regulation, 1999
1708.
Notification No. 311-I/99-TRAI (Econ.), dated 28.5.1999. - In exercise of the powers conferred upon it under section 36 read with clauses (c) and (d) of subsection (1) of section 11 of the Telecom Regulatory Authority of India Act, 1997 to ensure effective interconnection between different service providers and to regulate arrangements amongst service providers of sharing their revenue derived from providing telecommunication services, the Telecom Regulatory Authority of India hereby makes the following Regulation.Section ITitle, Extent And Commencement
