Section 116A in The General Rules (Criminal), 1977
116A. [ Preservation of Electronic Record. [Inserted by Notification No. 1255/VII-Nyaya-2-2018-91G-2018, dated 14.8.2018 (w.e.f. 3.11.1956).]
- Notwithstanding anything contained to the contrary in Rules 105 to 116, the electronic record shall be preserved, attributed, acknowledged and dispatched in accordance with the Information Technology Act, 2000 (Act 21 of 2000) and rules made thereunder.]
