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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(h) in Information Technology (Preservation and Retention of Information by Intermediaries Providing Digital Locker Facilities) Rules, 2016

(h)"Digital Locker authority" means an authority as designated by the Government for the licensing, empanelment and management of Digital Locker service providers;