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

Union of India - Subsection

Section 13(2) in Information Technology (Preservation and Retention of Information by Intermediaries Providing Digital Locker Facilities) Rules, 2016

(2)A Digital Locker account shall not be suspended for a period exceeding thirty days unless the subscriber has been given an opportunity of being heard in the matter.