Section 87(2)(c) in The Information Technology Act, 2000

[Cites 0, Cited by 0] [Section 87(2)] [Section 87] [Entire Act]

Union of India - Subsection

Section 87(2)(c) in The Information Technology Act, 2000

(c)the manner and format in which electronic records shall be filed, or issued and the method of payment under sub-section (2) of section 6;

(ca)the manner in which the authorised service provider may collect, retain and appropriate service charges under sub-section (2) of section 6A;