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[Cites 0, Cited by 0] [Section 14B(3)] [Section 14B] [Entire Act]

Union of India - Subsection

Section 14B(3)(c) in The Telecom Regulatory Authority Of India Act, 1997

(c)the Benches of the Appellate Tribunal shall ordinarily sit at New Delhi and at such other places as the Central Government may, in consultation with the Chairperson of the Appellate Tribunal, notify;