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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(i) in The Information Techonolgy (Procedure and Safeguards for interception, Monitoring and Decryption of Information) Rules, 2009

(i)the installation of equipment of the agency authorised under rule 4 for the purposes of interception or monitoring or decryption or accessing stored information in accordance with directions by the nodal officer; or