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] [Entire Act] Union of India - Section Section 31 in The Telecommunications Act, 2023 31. For the purposes of this Chapter,- (a)“Adjudicating Officer” means an officer appointed under section 35; and(b)“Designated Appeals Committee” means the committee appointed under section 36.
