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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(3) in Information Technology (Preservation and Retention of Information by Intermediaries Providing Digital Locker Facilities) Rules, 2016

(3)On suspension of a Digital Locker account under these rules, the Digital Locker service provider shall communicate the same to the subscriber and other users.Explanation. - For the purpose of these rules, suspension of Digital Locker account of subscriber implies that neither requester nor issuer shall be able to access subscriber's account during the period of such suspension.