Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 69B] [Entire Act] Union of India - Subsection Section 69B(3) in The Information Technology Act, 2000 (3)The procedure and safeguards for monitoring and collecting traffic data or information, shall be such as may be prescribed.
