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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 21(1)(e) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003

(e)to meet the cost of the subscriber's defence where he engages a legal practitioner to defend himself in an enquiry in respect of any alleged official misconduct on his part.