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The Telecommunications Act, 2023 25. Crediting of sum to Consolidated Fund of India.- The sums of money received towards the Digital Bharat Nidhi under section 24, shall first be credited to the Consolidated Fund of India, and the Central Government may, if Parliament by appropriation made by law in this behalf so provides, credit such proceeds to the Digital Bharat Nidhi from time to time for being utilised exclusively to meet any or all of the following objectives, namely:- (a) support universal service through promoting access to and delivery of telecommunication services in underserved rural, remote and urban areas; (b) support research and development of telecommunication services, technologies, and products; (c) support pilot projects, consultancy assistance and advisory support towards provision of service under clause (a) of this section; (d) support introduction of telecommunication services, technologies, and products.    |
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