Section 13 in The Information Technology (Procedure And Safeguard For Monitoring And Collecting Traffic Data Or Information) Rules, 2009
13.
/649In exercise of the powers conferred by clause (za) of sub-section (2) of section 87, read with sub-section (3) of section 69-B of the Information Technology Act, 2000 (21 of 2000), the Central Government hereby makes the following rules, namely: -
