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Draft Reporting System on Accounting Separation Regulations, 2016- (Telecom Regulatory Authority of India) (22 Feb 2016)

MANU/TRAI/0021/2016

Media and Communication

The Telecom Regulatory Authority of India released draft ‘Reporting System on Accounting Separation Regulations, 2016’. The new Regulations amend Regulations released in 2004 mandating submission of audited ‘Accounting Separation Reports’ by telecom service providers. The draft Regulations, with accompanying draft guidelines, aim to cure concerns and difficulties regarding applicability criteria, list of network elements and more. Comments on the Regulations are being received till 14 March 2016.

The Regulations are a means to fulfilling TRAI’s objective of providing a fair and transparent policy environment and promoting a level playing field and fair competition. By collecting financial data from service providers, the body measures business performance, monitors licensees’ returns, identifies cross subsidisation and investigates predatory pricing and other anti-competitive conduct.

Tags : TELECOM   AUDIT   ACCOUNTING SEPARATION  

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