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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(3) in The Information Technology (Procedure And Safeguard For Monitoring And Collecting Traffic Data Or Information) Rules, 2009

(3)The requisition under sub-rule (2) shall specify the name and designation of the officer or the agency to whom the monitored or collected traffic data or information is to be disclosed.