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[Cites 0, Cited by 2] [Section 70] [Entire Act]

Union of India - Subsection

Section 70(3) in The Information Technology Act, 2000

(3)Any person who secures access or attempts to secure access to a protected system in contravention of the provisions of this section shall be punished with imprisonment of either description for a term which may extend to ten years and shall also be liable to fine.