Section 13 in The Information Technology (Other Powers Of Civil Court Vested In Cyber Appellate Tribunal) Rules, 2003
13.
/637In exercise of the powers conferred by clause (v) of sub-section (2) of section 87, read with clause (g) of sub-section (2) of section 58 of the Information Technology Act, 2000 (21 of 2000), the Central Government hereby makes the following rules, namely :-
