Section 11 in The Negotiable Instruments (Amendment And Miscellaneous Provisions) Act, 2002
11. Amendment of section 2.- In section 2 of the Bankers' Books Evidence Act, 1891 (18 of 1891 ),-(a) for clause (3), the following clause shall be substituted, namely:-' (3)" bankers' books" include ledgers, day- books, cash- books, account- books and all other records used in the ordinary business of the bank, whether these records are kept in written form or stored in a micro film, magnetic tape or in any other form of m chanical or electronic data retrieval mechanism, either onsite or at any offsite location including a back- up or disaster recovery site of both;';
(b)in clause (8), after sub- clause (b), the following sub- clause shall be inserted, namely:-" (c) a printout of any entry in the books of a bank stored in a micro film, magnetic tape or in any other form of mechanical or electronic data retrieval mechanism obtained by a mechanical or other process which in itself ensures the accuracy of such pri tout as a copy of such entry and such printout contains the certificate in accordance with the provisions of section 2A.". CHAP AMENDMENTS TO THE INFORMATION TECHNOLOGY ACT, 2000 CHAPTER IV AMENDMENTS TO THE INFORMATION TECHNOLOGY ACT, 2000
