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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

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

(g)where upon receiving actual knowledge under clause (d), on a voluntary basis on violationof clause (b), or on the basis of grievances received under sub-rule (2), any information hasbeen removed or access to which has been disabled, the intermediary shall, withoutvitiating the evidence in any manner, preserve such information and associated records forone hundred and eighty days for investigation purposes, or for such longer period as maybe required by the court or by Government agencies who are lawfully authorised;