Information Technology Act, 2000
सूचना प्रौद्योगिकी अधिनियम, 2000
An Act to provide legal recognition for transactions carried out by means of electronic data interchange and other means of electronic communication, commonly referred to as "electronic commerce", which involve the use of alternatives to paper-based methods of communication and storage of information, to facilitate electronic filing of documents with the Government agencies and further to amend the Indian Penal Code, the Indian Evidence Act, 1872, the Banker's Books Evidence Act, 1891 and the Reserve Bank of India Act, 1934 and for matters connected therewith or incidental thereto.
- Act number
- Act 21 of 2000
- Year
- 2000
- Enacted on
- 09-06-2000
- In force from
- 17-10-2000
- Jurisdiction
- Central Act (India)
- Subjects
- Information Technology And Data Protection, Criminal Law
Read the full text of Information Technology Act, 2000 section by section on LawLens.
Official source: India Code