Section 124A in The General Rules (Criminal), 1977
124A. [ Period of retention and destruction of electronic record. [Inserted by Notification No. 1255/VII-Nyaya-2-2018-91G-2018, dated 14.8.2018 (w.e.f. 3.11.1956).]
- The period of retention of electronic record in the form of registers, books and other papers and destruction thereof shall be regulated by Rules 117 to 124 contained in this chapter and the Information Techonology Act, 2000 (Act No. 21 of 2000) and rules made thereunder.
