(2)Nothing in sub-section (1) shall prevent any person from,—(a)doing anything referred to therein for a purpose not expressly prohibited by this Act:Provided that any person facilitating circumvention by another person of a technological measure for such a purpose shall maintain a complete record of such other person including his name, address and all relevant particulars necessary to identify him and the purpose for which he has been facilitated; or(b)doing anything necessary to conduct encryption research using a lawfully obtained encrypted copy; or(c)conducting any lawful investigation; or(d)doing anything necessary for the purpose of testing the security of a computer system or a computer network with the authorisation of its owner; or(e)operator; or(f)doing anything necessary to circumvent technological measures intended for identification or surveillance of a user; or(g)taking measures necessary in the interest of national security.
