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[Cites 0, Cited by 16] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(e) in The Telecom Regulatory Authority Of India Act, 1997

(e)“Licensee” means any person licensed under sub-section (1) of section 4 of the Indian Telegraph Act, 1885 (13 of 1885) for provid­ing specified public telecommunication services;