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[Cites 0, Cited by 0] [Section 69B] [Entire Act]

Union of India - Subsection

Section 69B(1) in The Information Technology Act, 2000

(1)The Central Government may, to enhance cyber security and for identification, analysis and prevention of intrusion or spread of computer contaminant in the country, by notification in the Official Gazette, authorise any agency of the Government to monitor and collect traffic data or information generated, transmitted, received or stored in any computer resource.