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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(5) in The Information Technology (Procedure And Safeguard For Monitoring And Collecting Traffic Data Or Information) Rules, 2009

(5)The requisition conveying directions for monitoring shall be conveyed to the designated officers of the intermediary or person in-charge of computer resources, in writing through letter or fax by the nodal officer or delivered, (including delivery by e-mail signed with electronic signature), by an officer not below the rank of Under Secretary or officer of the equivalent rank.