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 5(7)] [Section 5] [Entire Act] Union of India - Subsection Section 5(7)(a) in The Telecom Regulatory Authority Of India Act, 1997 (a)relinquish his office by giving in writing to the Central Government notice of not less than three months; or