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[Cites 0, Cited by 0] [Section 59(a)] [Section 59] [Entire Act]

Union of India - Subsection

Section 59(a)(i) in The Telecommunications Act, 2023

(i)in sub-section (1),—
(A)for clause (e), the following clause shall be substituted, namely:—‘(e) “licensee” means an authorised entity providing telecommunication services under the Telecommunications Act, 2023, or registered for providing cable television network under the Cable Television Networks (Regulation) Act, 1995 (7 of 1995) or any other Act for the time being in force;';
(B)for clause (ea), the following clause shall be substituted, namely:—‘(ea) “licensor” means the Central Government which grants an authorisation for telecommunication services under the Telecommunications Act, 2023, or registration under the Cable Television Networks (Regulation) Act, 1995 (7 of 1995) or any other Act for the time being in force;';
(C)after clause (j), the following clause shall be inserted, namely:-‘(ja) “telecommunication” shall have the meaning as assigned to it in the Telecommunications Act, 2023;’;
(D)for clause (k), the following clause shall be substituted, namely:—(k) “telecommunication services” means any service for telecommunication;’;