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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(n) in The Information Technology Act, 2000

(n)"Cyber Appellate Tribunal" means the Cyber Appellate Tribunal established under sub-section (1) of section 48;
(na)"cyber cafe" means any facility from where access to the internet is offered by any person in the ordinary course of business to the members of the public;
(nb)"cyber security" means protecting information, equipment, devices computer, computer resource, communication device and information stored therein from unauthorised access, use, disclosure, disruption, modification or destruction;