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 4] [Entire Act] Telecom Regulatory Authority Of India - Subsection Section 4(e) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003 (e)securities purchased with Fund accretions and any capital gains arising from the transfer of capital assets of the Fund.
