Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 9 in The Information Technology (Procedure and Safeguards for Interception, Monitoring and Decryption of Information) Rules, 2009

9. Direction of interception or monitoring or decryption of any specific information.

—The direction of interception or monitoring or decryption of any information generated, transmitted, received or stored in any computer resource shall be of any information as is sent to or from any person or class of persons or relating to any particular subject whether such information or class of information are received with one or more computer resources, or being a computer resource likely to be used for the generation, transmission, receiving, storing of information from or to one particular person or one or many set of premises, as may be specified or described in the direction.