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[Cites 0, Cited by 0] [Section 34] [Entire Act]

Union of India - Subsection

Section 34(5) in The Telecommunications Act, 2023

(5)The acceptance of the voluntary undertaking submitted under sub-section (4), subject to the provisions of sub-section (6), shall be construed as a mitigation measure and shall be duly considered for the purpose of determination of civil penalties under clause (a) of sub-section (1) of section 32, or under serial No. 4 of the Third Schedule.