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Union of India - Section

Section 13 in Intelligent Network Services in Multi Operator and Multi Network Scenario Regulations, 2006

13. The regime notified in this draft regulation took account of all the divergent inputs on number of issues provided during the consultation process. The Authority thus had to weigh the various inputs and licence conditions and an attempt has been made to provide a regulation which mainly caters towards benefits to the consumers. This regulation was a step toward the overall policy framework being developed by the Authority for improving the availability of modern telecommunication services across the country.