Section 8(1)(b) in The Information Technology (Certifying Authorities) Rules, 2000

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Union of India - Subsection

Section 8(1)(b) in The Information Technology (Certifying Authorities) Rules, 2000

(b)a company having-

(i)paid-up capital of not less than five crores of rupees; and

(ii)net worth of not less than fifty crores of rupees: