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Union of India - Section

Section 3 in The Prevention of Tampering of the Mobile Device Equipment Identification Number, Rules, 2017

3. Tampering of Mobile Device Equipment Identification Number.

- It shall be unlawful, if a person, except the manufacturer -
(i)intentionally removes, obliterates, change, or alter unique Mobile Device Equipment Identification Number; or
(ii)intentionally use, produce, traffic in, have control or custody of, or possess hardware or software, knowing it has been configured as specified above.