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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 4(a) in The Telecommunication Interconnection (Charges And Revenue Sharing) Regulation, 2001

(a)The existing arrangements, if any, between the interconnection seekers and interconnection providers shall hold good until changed with the concurrence of the Authority, or by a regulatory determination.