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 1] [Section 69] [Entire Act] Union of India - Subsection Section 69(2) in The Information Technology Act, 2000 (2)The procedure and safeguards subject to which such interception or monitoring or decryption may be carried out, shall be such as may be prescribed.
