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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(7) in The Telecom Regulatory Authority Of India Act, 1997

(7)Notwithstanding anything contained in sub-section (2), a member may—
(a)relinquish his office by giving in writing to the Central Government notice of not less than three months; or
(b)be removed from his office in accordance with the provisions of section 7.