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Union of India - Section

Section 5 in The Indian Wireless Telegraphy Act, 1933

5. Licences .The telegraphy authority constituted under the Indian Telegraphy Act, 1885 (13 of 1885), shall be the authority competent to issue licences to possess wireless telegraphy apparatus under this Act, and may issue licences in such manner, on such conditions and subject to such payments as may be prescribed.