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

Union of India - Subsection

Section 13(2) in The Information Technology (Procedure and Safeguards for Interception, Monitoring and Decryption of Information) Rules, 2009

(2)On the receipt of request under sub-rule (1), the designated officers of intermediary or person in-charge of computer resources, shall provide all facilities, co-operation and assistance for interception or monitoring or decryption of information mentioned in the direction.