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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(e) in The Information Technology Act, 2000

(e)"appropriate Government" means as respects any matter,-
(i)enumerated in List II of the Seventh Schedule to the Constitution;
(ii)relating to any State law enacted under List III of the Seventh Schedule to the Constitution, the State Government and in any other case, the Central Government;