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 2] [Entire Act] Union of India - Subsection Section 2(e) in Indian Wireless Telegraphy (Possession) Rules, 1965 (e)"Licensing Authority" means the telegraph authority as defined in the Indian Telegraph Act, 1885 (13 of 1885), namely, the Director General of Posts and Telegraphs.
