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[Cites 0, Cited by 0] [Section 3A] [Entire Act]

Union of India - Subsection

Section 3A(3) in Standards of Quality of Service of Basic Telephone Service (Wireline) and Cellular Mobile Telephone Service Regulations, 2009

(3)The amount payable by way of financial disincentive under these regulations shall be remitted to such head of account as may be specified by the Authority.]