While the world grapples with coronavirus, the telecom and technology sector has seen one of the biggest deals ever in the form of Facebook’s acquisition of 9.9% of the shares in Reliance Jio. Other Indian telcos continue their struggles with AGR (adjusted gross revenue) dues. If the government decides to hold 5G auction, later this year, to compensate for the revenue shortfall due to the corona outbreak, it will witness the least participation ever. So, what is the way out for telcos? How can we handle the stalemate between government and the apex court using the regulatory route?
China, the global market leader in affordable 5G handset/equipment, has stopped production lines, pushing the 5G launch forward by a few quarters. Will there be a change in the global supply chain? What is the immediate future of telecom?
To learn about these issues and more in the area of Telecommunications Law and Policy, Daksha Fellowship invites you to its first Masterclass by Nikhil Narendran, Visiting Faculty at Daksha Fellowship & Partner at Trilegal where he will throw light and share insights on
* The evolution of telecom regulation in India
* Epochal moments and their impact on regulation, including liberalisation and the 2G scam
* How calls and data flows happen, and the role of different licensees
* Important issues like consumer protection; interconnection and network neutrality; universal access; and security measures
* Policy and regulatory forecast for the sector
When: Friday, 24th April 2020
Time: 5:30 PM IST
Register HERE
For more details on Daksha Fellowship, visit dakshafellowship.org
