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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(3) in The Domestic Leased Circuits Regulations, 2007

(3)The cost of inspection by one or more persons appointed by the Authority under sub-regulation (1) or the audit under clause (b) of sub-regulation (2) shall be borne by the concerned specified service provider.