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[Cites 0, Cited by 0] [Section 88] [Entire Act]

Union of India - Subsection

Section 88(3) in The Information Technology Act, 2000

(3)The Cyber Regulations Advisory Committee shall advise-
(a)the Central Government either generally as regards any rules or for any other purpose connected with this Act;
(b)the Controller in framing the regulations under this Act.