Section 2(d) in The Information Technology (Procedure and Safeguards for Interception, Monitoring and Decryption of Information) Rules, 2009

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Union of India - Subsection

Section 2(d) in The Information Technology (Procedure and Safeguards for Interception, Monitoring and Decryption of Information) Rules, 2009

(d)competent authority means-

(i)the Secretary in the Ministry of Home Affairs, in case of the Central Government; or

(ii)the Secretary in charge of the Home Department, in case of a State Government or Union territory, as the case may be;