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Delhi High Court Notices Centre over Vodafone Inter-connection Penalty Dispute - (23 Dec 2016)

Delhi High Court has issued notice to Centre in a plea filed by Vodafone Mobile Services Ltd challenging Telecom Regulatory Authority of India’s (TRAI) recommendation to Centre that a penalty of Rs 50 crore per circle be imposed on telecom company for violating Inter-connection services norms.

Tags : DELHI HIGH COURT   VODAFONE   INTER-CONNECTION   PENALTY  

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