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[Cites 0, Cited by 0] [Section 59(d)] [Section 59] [Entire Act]

Union of India - Subsection

Section 59(d)(iii) in The Telecommunications Act, 2023

(iii)after clause (c), the following clause shall be inserted, namely:—“(d) hear and dispose of appeals under section 39 of the Telecommunications Act, 2023. Any action instituted under the Telecom Regulatory Authority of India Act, 1997 (24 of 1997) and pending immediately before the appointed day in the Telecom Disputes Settlement and Appellate Tribunal, shall continue to be heard and disposed of by the Telecom Disputes Settlement and Appellate Tribunal as if this Act had not been passed;”;