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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(1) in The Telecom Regulatory Authority Of India Act, 1997

(1)The Authority shall maintain proper accounts and other relevant records and prepare an annual state­ment of accounts in such form as may be prescribed by the Central Government in consultation with the Comptroller and Auditor-General of India.