48. 2 [Appellate Tribunal]. -- 3 [(1) The Telecom Disputes Settlement and Appellate Tribunal established under section 14 of the Telecom Regulatory Authority of India Act, 1997 (24 of 1997), shall, on and from the commencement of Part XIV of Chapter VI of the Finance Act, 2017 (7 of 2017), be the Appellate Tribunal for the purposes of this Act and the said Appellate Tribunal shall exercise the jurisdiction, powers and authority conferred on it by or under this Act.] (2) The Central Government 4 [shall specify, by notification] the matters and places in relation to which the 1 [Appellate Tribunal] may exercise jurisdiction.Open in Lexace · Ask the AI about this section
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