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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 23(2)(a) in International Telecommunication Access to Essential Facilities at Cable Landing Stations Regulations, 2007

(a)the eligible Indian International Telecommunication Entity ceases to hold valid licence or the licensor directs, in the interest of the sovereignty and integrity of India, the security of the State, friendly relations with foreign States, public order, decency or morality or for any other reason, the termination of such lease;