Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Himachal Pradesh - Subsection

Section 9(i) in Himachal Pradesh e-Stamping Rules, 2011

(i)the Central Record Keeping Agency shall maintain the logs of all the activities on the server dedicated for e-stamping and shall also follow the security guidelines of CERT-In on regular basis. All the system logs shall properly stored and archived for regular analysis, troubleshooting and for the purpose of recovery and investigation of data.