December 24, 2018:
On Monday, a PIL was filed in the Supreme Court challenging the Govt's notification authorizing 10 central agencies to intercept, monitor and decrypt any computer system.
The petition filed by advocate Manohar Lal Sharma seeks quashing of the Govt's Dec 20 notification.
As per the govt's notification, 10 Central probe and snoop agencies are now empowered under the Information Technology (IT) Act for computer interception and analysis, Ministry of Home Affairs officials said.
The 10 agencies notified under the new order are the Intelligence Bureau, Narcotics Control Bureau, Enforcement Directorate, the Central Board of Direct Taxes (for Income Tax Department), Directorate of Revenue Intelligence, Central Bureau of Investigation, National Investigation Agency, the Research and Analysis Wing, Directorate of Signal Intelligence (in service areas of J-K, North East and Assam) and Delhi Police commissioner.
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