Section 13 in The Information Technology (Use Of Electronic Records And Digital Signatures) Rules, 2004
13.
/641In exercise of the powers conferred by clauses (b) and (c) of sub-section (2) of section 87, read with sub-sections (1) and (2) of section 6 of the Information Technology Act, 2000 (21 of 2000), the Central Government hereby makes the following rules, namely :-
