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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(2) in Flight and Maritime Connectivity Rules, 2018

(2)The hardware and software required for lawful interception and monitoring of telegraph message shall be arranged by the IFMC service provider either itself or through its partnering licensee at the premises of designated authorities of the Central Government or a State Government.