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[Cites 0, Cited by 0] [Section 497] [Entire Act]

Union of India - Subsection

Section 497(1) in Indian Telegraph Rules, 1951

(1)Where the two premises of a party between which the telephone circuits are required to be provided are situated in the same town, the chargeable distance shall be equal to the radial distance between the premises plus twenty-five per cent thereof.