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Telecom Regulatory Authority Of India - Section

Section 36 in Telecommunication Interconnection (Charges and Revenue Sharing) Regulation, 1999

36. Similarly, as with the Telecommunication Tariff Order 1999, the Regulation states that in matters addressed by it, the Regulation's provisions over-ride those of the license or interconnection charges and revenue sharing arrangements specified by originating, transit or terminating service providers.