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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 5(ii) in Telecommunication Interconnection (Charges and Revenue Sharing) Regulation, 1999

(ii)The service provider may implement the proposed interconnection charges and revenue sharing arrangements after the mandatory notice period of 45 working days, unless the Authority within such period directs otherwise.