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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

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

(m)“interception device” means any electronic, mechanical, electro-mechanical, electro-magnetic, optical or other instrument, device, equipment or apparatus which is used or can be used, whether by itself or in combination with any other instrument, device, equipment or apparatus, to intercept any information; and any reference to an “interception device” includes, where applicable, a reference to a “monitoring device”;