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 28] [Entire Act] Telecom Regulatory Authority Of India - Subsection Section 28(b) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003 (b)while on leave, has been permitted to retire or declared by a competent medical authority to be unfit for further service;
