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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(3) in The Information Technology (Procedure and Safeguards for Interception, Monitoring and Decryption of Information) Rules, 2009

(3)The intermediary or the person in-charge of computer resource and its employees shall maintain strict secrecy and confidentiality of information while performing the actions specified under sub-rule (2).