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[Cites 0, Cited by 13] [Entire Act]

Union of India - Section

Section 64 in The Information Technology Act, 2000

64. Recovery of penalty and compensation. -

A penalty imposed or compensation awarded under this Act, if it is not paid, shall be recovered as an arrear of land revenue and the licence or the Electronic Signature Certificate, as the case may be, shall be suspended till the penalty is paid.