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[Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(4)(c) in The Information Technology (Recognition of Foreign Certifying Authorities not Operating under any Regulatory Authority) Regulations, 2013

(c)for payment of liabilities and rectification costs attributed to the negligence of the foreign Certifying Authority, its officers or employees; or