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

Union of India - Subsection

Section 59(b)(b) in The Telecommunications Act, 2023

(b)as a Member if such person has at least twenty-five years of professional experience and has served as a member of the board of directors or chief executive of a company in the areas as specified in this section.”;