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[Cites 0, Cited by 0] [Section 46] [Entire Act]

Union of India - Subsection

Section 46(1A) in The Information Technology Act, 2000

(1A)The adjudicating officer appointed under sub-section (1) shall exercise jurisdiction to adjudicate matters in which the claim for injury or damage does not exceed rupees five crore:Provided that the jurisdiction in respect of the claim for injury or damage exceeding rupees five crore shall vest with the competent court.