Central Government Act
Section 65(3) in The Telecom Regulatory Authority Of India Act, 1997
(3) Any person, who has made a declaration under sub- section (1) of section 64 in respect of his income or as a representative assessee in respect of the income of any other person, shall not be entitled to make any other declaration, under that sub- section in respect of his income or the income of such other person, and any such other declaration, if made, shall be deemed to be void.