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[Cites 0, Cited by 0] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(1) in Information Technology (Preservation and Retention of Information by Intermediaries Providing Digital Locker Facilities) Rules, 2016

(1)The Digital Locker service provider to observe and maintain reasonable security practices as mandated under the Information Technology (Reasonable Security Practices and Procedures and Sensitive Personal data or Information) Rules, 2011.