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[Cites 0, Cited by 1] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(1) in The Telecom Regulatory Authority Of India Act, 1997

(1)The Central Government may, from time to time, issue to the Au­thority such directions as it may think necessary in the interest of the sovereignty and integrity of India, the security of the State, friendly relations with foreign States, public order, decency or morality.