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[Cites 0, Cited by 0] [Section 6A] [Entire Act]

Union of India - Subsection

Section 6A(3) in The Information Technology Act, 2000

(3)Subject to the provisions of sub-section (2), the appropriate Government may authorise the service providers to collect, retain and appropriate service charges under this section notwithstanding the fact that there is no express provision under the Act, rule, regulation or notification under which the service is provided to collect, retain and appropriate e-service charges by the service providers.