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[Cites 0, Cited by 0] [Section 70B] [Entire Act]

Union of India - Subsection

Section 70B(7) in The Information Technology Act, 2000

(7)Any service provider, intermediaries, data centres, body corporate or person who fails to provide the information called for or comply with the direction under sub-section (6), shall be punishable with imprisonment for a term which may extend to one year or with fine which may extend to one lakh rupees or with both.