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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 2(xxi) in Telecommunication Interconnection (Charges and Revenue Sharing) Regulation, 1999

(xxi)"Reporting Requirement" means the obligation of a service provider to report to the Authority at least 45 working days before implementing any new interconnection charge and revenue sharing arrangement for telecommunication services under this Regulation and any changes thereafter.