Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1)(h) in Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021

(h)where an intermediary collects information from a user for registration on the computerresource, it shall retain his information for a period of one hundred and eighty days afterany cancellation or withdrawal of his registration, as the case may be;