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[Cites 0, Cited by 1] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(2) in The Information Technology Act, 2000

(2)Every application for issue of a licence shall be accompanied by-
(a)a certification practice statement;
(b)a statement including the procedures with respect to identification of the applicant;
(c)payment of such fees, not exceeding twenty-five thousand rupees as may be prescribed by the Central Government;
(d)such other documents, as may be prescribed by the Central Government.