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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 2(xv) in Telecommunication Interconnection (Charges and Revenue Sharing) Regulation, 1999

(xv)"Non-discrimination in interconnection charge" means that service providers shall not, in the matter of interconnection charges, discriminate between service providers except on the basis of substantial cost-differential, and that too only to the extent justified by such cost differential.