Section 141B in The General Rules (Criminal), 1977
141B. [ Access of Electronic Record. [Inserted by Notification No. 1255/VII-Nyaya-2-2018-91G-2018, dated 14.8.2018 (w.e.f. 3.11.1956).]
- Subject to Rule 21-F and directions, if any, of the High Court, the electronic record of a case shall be accessible only in accordance with the provisions of the Information Technology Act, 2000, as amended from time to time (Act 21 of 2000) and the rules made thereunder notwithstanding anything contained to the contrary in any other provision of this chapter.]
