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[Cites 0, Cited by 0] [Section 21] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 21(2) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003

(2)The Chairperson may, in special circumstances, sanction the payment to any subscriber of an advance if he is satisfied that the subscriber concerned requires the advance for reasons other than those mentioned in sub-rule(1).