Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] Union of India - Subsection Section 3(i) in The Information Techonolgy (Procedure and Safeguards for interception, Monitoring and Decryption of Information) Rules, 2009 (i)in remote areas, where obtaining of prior directions for interception or monitoring or decryption of information is not feasible; or
