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

Union of India - Subsection

Section 4(6) in The Information Technology (Procedure And Safeguard For Monitoring And Collecting Traffic Data Or Information) Rules, 2009

(6)The nodal officer issuing the requisition conveying directions for monitoring under sub-rule (2) shall also make a request in writing to the designated officer of intermediary or person in-charge of computer resource for monitoring in accordance with the format indicated in such requisition and reportthe same to the officer designated under sub-rule (3).