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Union of India - Section

Section 2 in The Quality Of Service (Code Of Practice For Metering And Billing Accuracy) Regulation, 2006

2. Definitions

. - In this regulation, unless the context otherwise requires,-
(i)"Act" means the Telecom Regulatory Authority of India Act, 1997.
(ii)"Basic Telecommunication Services" means services derived from a Public Switched Telephone Network (PSTN) and as specified in the license.
(iii)"Cellular Mobile Telephone Services" means services derived from a Public Land Mobile Network (PLMN) & as specified in the license. This includes both Cellular Mobile Telephone Service provided through GSM and CDMA Technology.
(iv)"Quality of Service" is the main indicator of the performance of a telephone network and of the degree to which the network conforms to the stipulated norms.
(v)Words and expressions used in this regulation and not defined here shall bear the same meaning as assigned to them in the Act.