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] [Entire Act]

Telecom Regulatory Authority Of India - Section

Section 32 in Telecommunication Interconnection (Charges and Revenue Sharing) Regulation, 1999

32. Schedule II specifies revenue sharing arrangements for calls made by subscribers of cellular mobile service providers. For these calls too, the revenue sharing arrangements remain essentially the same as prevailing earlier. The main change is that instead of a call charge of Rs. 1.40 per measured call used earlier, now it will be Rs. 1.20 per measured call.