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[Cites 0, Cited by 0] [Section 57] [Entire Act]

Union of India - Subsection

Section 57(1) in The Telecommunications Act, 2023

(1)Subject to the provisions of this section, the Central Government may, by notification,
(a)amend the First Schedule;
(b)amend the Second Schedule or the Third Schedule:
Provided that penalty or civil penalty specified in such Schedules shall be not exceeding ten crore rupees.