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[Cites 0, Cited by 2] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2) in The Information Technology Act, 2000

(2)The appropriate Government may, for the purposes of sub-section (1), by rules, prescribe-
(a)the manner and format in which such electronic records shall be filed, created or issued;
(b)the manner or method of payment of any fee or charges for filing, creation or issue any electronic record under clause (a).