Section 38 — Enforcement.

The Telecommunications Act, 2023.
Any order made by the Adjudicating Officer or the Designated Appeals Committee shall be executable in the same manner as if it were a decree of civil court; and such orders shall be deemed to be final decrees under this section on the expiry of the period allowed for preferring an appeal against such orders as provided in section 36 and section 39.

Official Hindi (PDF) ↗

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