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The Telecommunications Act, 2023 21. Measures for national security, etc.- The Central Government may, if satisfied that it is necessary or expedient so to do, in the interest of national security, friendly relations with foreign States, or in the event of war, by notification take such measures as are necessary in the circumstances of the case, including issuing directions in respect of the following, namely:- (a) use of telecommunication equipment, telecommunication services, telecommunication network and telecommunication identifiers; (b) standards applicable to manufacture, import and distribution of telecommunication equipment; (c) standards to be adopted by authorised entities or assignees; (d) procurement of telecommunication equipment and telecommunication services only from trusted sources; (e) suspension, removal or prohibition of the use of specified telecommunication equipment and telecommunication services from countries or person as may be notified; or (f) taking over the control and management of, or suspending the operation of, or entrusting any authority of the Central Government to manage any or all of any telecommunication services, or any telecommunication network or part thereof, connected with such telecommunication services.    |
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