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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(2) in Information Technology (Preservation and Retention of Information by Intermediaries Providing Digital Locker Facilities) Rules, 2016

(2)Government or the Digital Locker authority shall authorise service providers to set up Digital Locker portals, access gateways or repositories for efficient use of Digital Locker system for the benefit of subscribers, issuers and requesters.