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 3] [Entire Act] Union of India - Subsection Section 3(ii) in The TRAI (Levy of Fees and Other Charges for Tariff Plans) Regulation, 2002 (ii)No fee shall be levied if the tariff plans filed are in respect of tariffs which have been forborne by the Authority.
