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The Telecommunications Act, 2023 5. Re-farming and harmonisation.- The Central Government may, to enable more efficient use of spectrum, re-farm or harmonise any frequency range assigned under section 4, subject to such terms and conditions, as may be prescribed. Explanation.-For the purposes of this section,- (a) "harmonisation" means rearrangement of a frequency range; (b) "re-farming" means repurposing of a frequency range for a different use, other than that for which it is used by an existing assignee.    |
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