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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(b) in The Telecommunications Act, 2023

(b)“public entity” means,—
(i)the Central Government;
(ii)the State Government;
(iii)local authority;
(iv)any authority, body, company or institution incorporated or established by the Central Government or the State Government, or under any statute; or
(v)any non-government entity vested with the ownership, control or management of any public facility or class of public facilities, as may be notified by the Central Government;