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[Cites 0, Cited by 1] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(2) in The Information Technology Act, 2000

(2)Where any Certifying Authority fails to surrender a licence under sub- section (1), the person in whose favour a licence is issued, shall be guilty of an offence and shall be punished with imprisonment which may extend up to six months or a fine which may extend up to ten thousand rupees or with both.