Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(1) in The Telecom Regulatory Authority Of India Act, 1997

(1)There shall be constituted a fund to be called the Telecom Regulatory Authority of India General Fund and there shall be credited thereto—
(a)all grants, fees and charges received by the Authority under this Act; and
(b)all sums received by the Authority from such other sources as may be decided upon by the Central Government.