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[Cites 0, Cited by 0] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(2) in The Information Technology Act, 2000

(2)Every such application shall be accompanied by such fee not exceeding twenty-five thousand rupees as may be prescribed by the Central Government, to be paid to the Certifying Authority:Provided that while prescribing fees under sub-section (2) different fees may be prescribed for different classes of applicants.