Section 2 in The Telecom Disputes Settlement And Appellate Tribunal (Form, Verification And The Fee For Filing An Appeal) Rules, 2003
2. Definitions. - (1) In these rules, unless context otherwise requires,-
(a)"Act" means the Telecom Regulatory Authority of India Act, 1997 (24 of 1997);(b)"Appellate Tribunal" means the Telecom Disputes Settlement and Appellate Tribunal established under section 14 of the Telecom Regulatory Authority of India Act, 1997 (24 of 1997).(2)The words and expressions used and not defined in these rules but defined in the Act, shall have the meanings respectively assigned to them in the Act.
