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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(1) in Information Technology (Preservation and Retention of Information by Intermediaries Providing Digital Locker Facilities) Rules, 2016

(1)The Digital Locker service provider shall charge such fee or service charges from subscribers or users, as may be notified by the Government or Digital Locker authority.