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Telecom Regulatory Authority of India Act,1997

26. Members, officers and employees of Authority to be public servants

All members, officers and other employees of the Authority shall be deemed, when acting or purporting to act in pursuance of any of the provisions of this Act to be public servants within the meaning of section 21 of the Indian Penal Code (45 of 1860).



Telecom Regulatory Authority of India Act, 1997 Back




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