Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3(8)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(8)(b) in The Information Technology (Recognition of Foreign Certifying Authorities not Operating under any Regulatory Authority) Regulations, 2013

(b)If the application for recognition of the Foreign Certifying Authority under this regulation is approved, the applicant shall:
(i)submit a performance bond and furnish a banker's guarantee within one month from the date of such approval to the Controller in accordance with the provisions of sub-regulation (3) of regulation 3(A);
(ii)execute an agreement with the Controller binding himself to comply with the terms and conditions of the recognition.