Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 4(iv) in Telecommunication Interconnection (Charges and Revenue Sharing) Regulation, 1999

(iv)Where mutual agreement for revenue sharing cannot be reached within three months of initiating such a process for revenue sharing with respect to which the Authority has forborne, the Authority may intervene to settle the matter suo moto or on the application of either party.