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

Union of India - Subsection

Section 59(c)(B) in The Telecommunications Act, 2023

(B)in the fifth proviso, for the portion beginning with the words “may, within fifteen days from the date of receipt” and ending with the words “take a final decision”, the following shall be substituted, namely:—“shall, within thirty days from the date of receipt of such reference communicate to the Central Government any further recommendations that it may have, after considering the reference made by the Central Government and after receipt of further recommendation if any, the Central Government shall take a final decision.”;