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Information Technology Act, 2000 26. Notice of suspension revocation of license.- (1) Where the license of the Certifying Authority is suspended or revoked, the Controller shall publish notice of such suspension or revocation, as the case may be, in the database maintained by him. (2) Where one or more repositories are specified, the Controller shall publish notices of such repositories: Provided that the database containing the notice of such suspension or revocation, as the case may be, shall be made available through a web site which shall be accessible round the clock: Provided further that the Controller may, if he considers necessary, publicize the contents of database in such electronic or other media, as the may consider appropriate.    |
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