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Telecom Regulatory Authority Of India - Section

Section 5 in Telecommunication Tariff Order, 1999

5. Deposits.

- Unless otherwise provided for no service provider shall Seek or obtain from any subscriber in any form any amount as deposit for any telecommunication service in excess of one year's rental chargeable from the subscriber for the particular telecommunication service [***] [Deleted 'as specified in the relevant standard package' by Act No. 2 of 2018, dated 24.9.2018.].