Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 610A(2)] [Section 610A] [Entire Act] Union of India - Subsection Section 610A(2)(c) in The Companies Act, 1956 (c)the Registrar shall also take due care to preserve the computer media by duplicating, transferring, mastering or storage without loss of data.]