Section 3(6)(a) in The Telecommunications Act, 2023

[Cites 0, Cited by 0] [Section 3(6)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(6)(a) in The Telecommunications Act, 2023

(a)where a definite validity period is given, shall be entitled to continue to operate under the terms and conditions and for the duration as specified under such licence or registration or permission, or to migrate to such terms and conditions of the relevant authorisation, as may be prescribed; or

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Union of India - Subsection

Section 3(6)(a) in The Telecommunications Act, 2023