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

Telecom Regulatory Authority Of India - Subsection

Section 2(1)(e) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003

(e)'Competent authority', for the purpose of these rules, means Secretary, Telecom Regulatory Authority of India or any other officer authorised by him in this behalf;