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[Cites 0, Cited by 0] [Section 14N(2)] [Section 14N] [Entire Act]

Union of India - Subsection

Section 14N(2)(a) in The Telecom Regulatory Authority Of India Act, 1997

(a)the High Court shall, as soon as may be after such transfer, forward the records of such appeal to the Appellate Tribunal; and