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[Cites 0, Cited by 0] [Section 59(ii)] [Section 59] [Entire Act]

Union of India - Subsection

Section 59(ii)(B) in The Telecommunications Act, 2023

(B)after the proviso, the following proviso shall be inserted, namely:-“Provided further that the Authority may direct an authorised entity or class of authorised entities providing telecommunication services, to abstain from predatory pricing that is harmful to competition, long term development and the overall health of the telecommunication sector.”;