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Information Technology Act, 2000 65. Tampering with computer source documents. – Whoever knowingly or intentionally conceals, destroy, or alter any computer source code used for a computer, computer programme, computer system or computer network, when the computer source code is required to be kept or maintained by law for the time being in force, shall be punishable with imprisonment up to three years, or with fine which may extend up to two lakh rupees, or with both. Explanation - For the purposes of this section, "computer source code" means the listing of programmes, compute commands, design and layout and programme analysis of computer resource in any form.    |
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