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[Cites 0, Cited by 38] [Section 66A] [Entire Act]

Union of India - Subsection

Section 66A(b) in The Information Technology Act, 2000

(b)any information which he knows to be false, but for the purpose of causing annoyance, inconvenience, danger, obstruction, insult, injury, criminal intimidation, enmity, hatred or ill will, persistently by making use of such computer resource or a communication device; or