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Union of India - Section

Section 20 in THE TRIBUNALS REFORMS ACT, 2021

20. AMENDMENT TO THE TELECOM REGULATORY AUTHORITY OF INDIA ACT, 1997

In section 14GA of the Telecom Regulatory Authority of India Act, 1997, for the words and figures "Part XIV of Chapter VI of the FinanceAct, 2017, shall be governed by the provisions of section 184 of that Act", the words and figures "the Tribunal Reforms Act,2021 shall be governed by the provisions of Chapter II of the said Act" shall be substituted.