Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] Telecom Regulatory Authority Of India - Subsection Section 2(xxvi) in Telecommunication Interconnection (Charges and Revenue Sharing) Regulation, 1999 (xxvi)"Usage Charge" means the charge by a service provider for carriage/delivery/collection of telecommunication messages in its network.
