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

Union of India - Subsection

Section 2(1)(p) in Information Technology (Preservation and Retention of Information by Intermediaries Providing Digital Locker Facilities) Rules, 2016

(p)"issuer" means any State or Central department or agency or body corporate issuing digitally signed or equivalently authenticated electronic records to the subscriber under Digital Locker system;