Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 3] [Section 66E] [Entire Act] Union of India - Subsection Section 66E(c) in The Information Technology Act, 2000 (c)"private area" means the naked or undergarment clad genitals, public area, buttocks or female breast;
