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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 (Information Security Practices and Procedures for Protected System) Rules, 2018

(e)"Cyber Incident" means any real or suspected adverse event that is likely to cause or causes an offence or contravention, harm to critical functions and services across the public and private sectors by impairing the confidentiality, integrity, or availability of electronic information, systems, services or networks resulting in unauthorised access, denial of service or disruption, unauthorised use of a computer resource, changes to data or information without authorisation; or threatens public health or safety, undermines public confidence, have a negative effect on the national economy, or diminishes the security posture of the nation;