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Telecom Regulatory Authority Of India - Section

Section 35 in Telecommunication Interconnection (Charges and Revenue Sharing) Regulation, 1999

35. The Regulation includes, similar to the Telecommunication Tariff Order 1999, a reporting requirement and the possibility for the Authority to review and alter any interconnection charge or revenue sharing arrangement, whether specified by the Authority or those agreed mutually among interconnection seeker and provider.