Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(8) in The Information Technology (Procedure And Safeguard For Monitoring And Collecting Traffic Data Or Information) Rules, 2009

(8)On receipt of requisition under sub-rule (2) conveying the direction issued under sub-rule (2) of rule 3, the designated officer of the intermediary or person in-charge of computer resource designated under sub-rule (4) shall acknowledge the receipt of requisition by way of letter or fax or electronicallysigned e-mail to the nodal officer within a period of two hours from the time of receipt of such requisition.