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 67C] [Entire Act] Union of India - Subsection Section 67C(1) in The Information Technology Act, 2000 (1)Intermediary shall preserve and retain such information as may be specified for such duration and in such manner and format as the Central Government may prescribe.
