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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 6(1)(d) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003

(d)Two representatives of the employees of Authority of which one shall be a from Authority's staff cadre from division other than Administration and Legal Division, and the other shall be female representative of the employees of the Authority to be nominated by the Chairperson.