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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)(d) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003

(d)to meet the cost of legal proceedings instituted by or against the subscriber, any member of his family or any person actually dependent upon him, the advance in this case being available in addition to any advance admissible for the same purpose from any other Government source.