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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1)(b) in The Rajasthan Police Act, 2007

(b)"cyber crime" shall mean and include all offences under the information Technology Act, 2000 (Central Act No. 21 of 2000) and any other offences committed by use of electronic devices, such as computers, credit cards, internet, ATM, etc;