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

Union of India - Subsection

Section 6A(4) in The Information Technology Act, 2000

(4)The appropriate Government shall, by notification in the Official Gazette, specify the scale of service charges which may be charged and collected by the service providers under this section:Provided that the appropriate Government may specify different scale of service charges for different types of services.