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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1) in The Telecommunications Act, 2023

(1)Any person intending to-
(a)provide telecommunication services;
(b)establish, operate, maintain or expand telecommunication network; or
(c)possess radio equipment,
shall obtain an authorisation from the Central Government, subject to such terms and conditions, including fees or charges, as may be prescribed.