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[Cites 0, Cited by 0] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(a) in The Information Technology (Certifying Authorities) Rules, 2000

(a)give notice to the Controller of its intention to cease acting as a Certifying Authority: Provided that the notice shall be made ninety days before ceasing to act as a Certifying Authority or ninety days before the date of expiry of licence;