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UK | UK Telecommunications (Security) Act 2021 extends cyber security obligations in telecom industry

The Telecommunications (Security) Act 2021 came into force on November 17, 2021. The Act creates new regulatory framework imposing a wide range of cyber security obligations on the telecom industry. The Act amends the existing security duties under the Communications Act, 2003, which are applicable to providers of Public Electronic Communications Networks (“PECNs”) and Public Electronic Communications Services (“PECSs”).

Key changes under the Act are as follows:

    1. identify the risks of security compromises;
    2. reduce these risks; and
    3. prepare for the occurrence of security compromises.
    1. identify the risks of occurring security compromises.
    2. reduce the risks of occurring security compromises.
    3. prepare for the occurrence of security compromises.
    1. any security compromise that has a significant effect on the operation of the network or service;
    2. any security compromise that puts any person in a position to be able to bring about a further security compromise that would have a significant effect on the operation of the network or service.


*Tanvi Singh, Editorial Assistant has reported this brief.

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