Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] Union of India - Subsection Section 2(q) in The Information Techonolgy (Procedure and Safeguards for interception, Monitoring and Decryption of Information) Rules, 2009 (q)"Review Committee" means the Review Committee constituted under rule 419-A of Indian Telegraph Rules, 1951.
