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

Union of India - Subsection

Section 2(2)(iv) in Indian Telegraph Rules, 1951

(iv)"Reversed Charge Call" means a trunk call which a person is authorised to make from any public telephone to a specified telephone number without pre-payment of the charges for such a call, the charges being recoverable from the called subscriber;