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[Cites 0, Cited by 0] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(5) in The Information Technology (Procedure and Safeguards for Interception, Monitoring and Decryption of Information) Rules, 2009

(5)Any intermediary or its employees or person in-charge of computer resource who contravenes provisions of these rules shall be proceeded against and punished accordingly under the relevant provisions of the Act for the time being in force.