Telecom Regulatory Authority of India Act, 1997

भारतीय दूर-संचार विनियामकप्राधिकरणअधिनियम, 1997

An Act to provide for the establishment of the Telecom Regulatory Authority of India and the Telecom Disputes Settlement and Appellate Tribunal to regulate the telecommunication services, adjudicate disputes, dispose of appeals and to protect the interests of service providers and consumers of the telecom sector, to promote and ensure orderly growth of the telecom sector and for matters connected therewith or incidental thereto.

Act number

Act 24 of 1997

Year

1997

Enacted on

28-03-1997

In force from

25-01-1997

Jurisdiction

Central Act (India)

Subjects

Telecommunications And Postal Services

Read the full text of Telecom Regulatory Authority of India Act, 1997 section by section on LawLens.

Official source: India Code