Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 25] [Entire Act] Telecom Regulatory Authority Of India - Subsection Section 25(5) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003 (5)Withdrawal shall not be sanctioned for more than one house at the same or another place.
