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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(3) in Information Technology (Preservation and Retention of Information by Intermediaries Providing Digital Locker Facilities) Rules, 2016

(3)Every authorised service provider to conform and comply with the binding authorising terms, including the standards, guidelines and specifications as laid down by the Government or Digital Locker authority.