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[Cites 0, Cited by 0] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(1) in The Telecommunications Act, 2023

(1)For the purposes of this section, “specified message” means any message offering, advertising or promoting goods, services, interest in property, business opportunity, employment opportunity or investment opportunity, whether or not-
(a)the goods, services, interest, or opportunity are real; or
(b)it is lawful to acquire such goods, services, property, interest or take up the opportunity