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[Cites 0, Cited by 1] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(1) in The Telecom Regulatory Authority Of India Act, 1997

(1)Before appointing any person as the Chair­person or member, the Central Government shall satisfy itself that the person does not have any such financial or other inter­est as is likely to affect prejudicially his functions as such member.