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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(2) in Indoor Use of low power wireless equipment in the frequency band 5 GHz (Exemption from Licensing Requirement) Rules, 2005

(2)The application for obtaining equipment type approval shall be made to the Central Government in such form as may be specified by that Government in this behalf.