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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(3) in The Information Technology (Procedure And Safeguard For Monitoring And Collecting Traffic Data Or Information) Rules, 2009

(3)Any direction issued by the competent authority under sub-rule (2) shall contain reasons for such direction and a copy of such direction shall be forwarded to the Review Committee within a period of seven working days.