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[Cites 0, Cited by 0] [Section 419A] [Entire Act]

Union of India - Subsection

Section 419A(15) in Indian Telegraph Rules, 1951

(15)The service providers are responsible for actions of their employees also. In case of established violation of licence conditions pertaining to maintenance of secrecy and confidentiality of information and unauthorized interception of communication, action shall be taken against the service providers as per Sections 20, 20-A, 23 and 24 of the said Act, and this shall include not only fine but also suspension or revocation of their licenses.