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

Union of India - Subsection

Section 13(3) in The Information Technology (Procedure and Safeguards for Interception, Monitoring and Decryption of Information) Rules, 2009

(3)Any direction of decryption of information issued under rule 3 to intermediary shall be limited to the extent the information is encrypted by the intermediary or the intermediary has control over the decryption key.