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] [Section 14(4)] [Section 14] [Entire Act] Telecom Regulatory Authority Of India - Subsection Section 14(4)(b) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003 (b)that the nomination shall become invalid in the event of the happening of contingency specified therein: