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 8] [Entire Act]

State of Punjab - Subsection

Section 8(i) in The Punjab e-Stamp Rules, 2014

(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.