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[Cites 0, Cited by 0] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(3) in The Information Techonolgy (Procedure and Safeguards for interception, Monitoring and Decryption of Information) Rules, 2009

(3)Save as otherwise provided in sub-rule (2), the contents of intercepted or monitored or decrypted information shall not be disclosed or reported in public by any means, without the prior order of the competent Court in India.