Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act] Telecom Regulatory Authority Of India - Subsection Section 17(1)(b) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003 (b)it may be any sum, so expressed not less than ten per cent of the emolument and not more than his emoluments.