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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(b) in Use of Very Low Power Radio Frequency Devices or Equipments for Inductive Applications (Exemption from Licensing Requirement) Rules, 2015

(b)"Authority" means the authority notified by the Central Government under sub-section (2) of section 4 of the Indian Telegraph Act, 1885 (13 of 1885);