Information Technology Act, 2000

22. Application for license. –

(1) Every application for issue of a license shall be in such form as may be prescribed by the Central Government.

(2) Every application for issue of a license shall be accompanied by-

(a) a certification practice statement;

(b) a statement including the procedures with respect to identification of the applicant;

(c) payment of such fees, not exceeding twenty-five thousand rupees as may be prescribed by the Central Government;

(d) such other documents, as may be prescribed by the Central Government.

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