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 5] [Entire Act] Union of India - Subsection Section 5(3) in Flight and Maritime Connectivity Rules, 2018 (3)A licensee referred to in sub-rule (1), may provide voice or data or both services in accordance with the scope of the license, held by it.
