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Supreme Court: TRAI Can Enforce Telecom Regulations Without Adjudicating Disputes - (27 Jul 2026)

MEDIA AND COMMUNICATION

Supreme Court held that TRAI's power under the TRAI Act to issue notices and directions for enforcing compliance with its regulations does not amount to adjudicating disputes between telecom service providers.

Tags : TELECOM REGULATORY AUTHORITY OF INDIA; DIRECTIONS; REGULATIONS  

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