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(h) in The Punjab e-Stamp Rules, 2014

(h)the Central Record Keeping Agency shall deploy the e-Stamping application after getting the security audit (vulnerability assessment and penetration testing) of the same conducted by an empanelled agency of CERT-IN. The security audit shall also be required whenever there is any change in the e-Stamping application software subsequently; and