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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 14(6) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003

(6)Every nomination made, and every notice of cancellation given by a subscriber shall, to the extent that it is valid, take effect on the date on which it is received by the Secretary.