Section 59(ii) in The Telecommunications Act, 2023
(ii)in sub-section (2),—(A)for the words and figures “Indian Telegraph Act, 1885 (13 of 1885)”, the words, figures and brackets “Telecommunications Act, 2023 or the Cable Television Networks (Regulation) Act, 1995 (7 of 1995)” shall be substituted;(B)after the proviso, the following proviso shall be inserted, namely:-“Provided further that the Authority may direct an authorised entity or class of authorised entities providing telecommunication services, to abstain from predatory pricing that is harmful to competition, long term development and the overall health of the telecommunication sector.”;
