Telecom Regulatory Authority Of India - Subsection
Section 1(ii) in The Telecommunication Interconnection (Charges And Revenue Sharing) Regulation, 2001
(ii)The regulation shall cover arrangements among service providers for interconnection charges and revenue sharing, for Telecommunication Services, including wireless in local loop with limited mobility (WLL (M), throughout the territory of India, as also those originating in India and terminating outside India.
