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Union of India - Section

Section 3 in Use of Very Low Power Radio Frequency Devices or Equipments for Inductive Applications (Exemption from Licensing Requirement) Rules, 2015

3. [ Definition. [Substituted by Notification No. G.S.R. 996(E), dated 5.10.2018 (w.e.f 16.9.2015).]

- In these rules, unless the context otherwise requires, -
(a)"Act" means the Indian Telegraph Act, 1885 (13 of 1885);
(b)"Authority" means the authority notified by the Central Government under sub-section (2) of section 4 of the Indian Telegraph Act, 1885 (13 of 1885);
(c)words and expressions used in these rules and not defined but defined in the Act and the Indian Wireless Telegraphy Act, 1933 (17 of 1933), shall have the same meanings respectively as assigned to them in those Acts.
(d)"Field Strength" means Electric field strength (dBuv/m) or Magnetic strength (dBuA/m) of the radio signal.]