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[Cites 0, Cited by 0] [Section 3(6)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(6)(b) in The Telecommunications Act, 2023

(b)where a definite validity period is not given, shall be entitled to continue to operate on the terms and conditions of such licence or registration or permission for a period of five years from the appointed day, or to migrate to such terms and conditions of the relevant authorisation, as may be prescribed.