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] [Entire Act] Telecom Regulatory Authority Of India - Section Section 8 in The Telecommunication Interconnection Usage Charges Regulation, 2003 8. Interpretation .-In case of dispute regarding interpretation of any of the provisions of this Regulation, the decision of the Authority shall be final and binding.
