Section 14N(2)(b) in The Telecom Regulatory Authority Of India Act, 1997

[Cites 0, Cited by 0] [Section 14N(2)] [Section 14N] [Entire Act]

Union of India - Subsection

Section 14N(2)(b) in The Telecom Regulatory Authority Of India Act, 1997

(b)the Appellate Tribunal may, on receipt of such records, proceed to deal with such appeal, so far as may be from the stage which was reached before such transfer or from any earlier stage or de novo as the Appellate Tribunal may deem fit.

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Union of India - Subsection

Section 14N(2)(b) in The Telecom Regulatory Authority Of India Act, 1997