Telecom Regulatory Authority Of India - Subsection
Section 2(k) in The Telecom Consumers Protection and Redressal of Grievances Regulations, 2007
(k)"License" means a license granted or having effect as if granted under section 4 of the Indian Telegraph Act, 1885 (13 of 1885) or the provisions of the Indian Wireless Telegraphy Act, 1933 (17 of 1933);
