Section 65(2)(c) in The Indian Evidence Act, 1872

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Union of India - Subsection

Section 65(2)(c) in The Indian Evidence Act, 1872

(c)throughout the material part of the said period, the computer was operating properly or, if not, then in respect of any period in which it was not operating properly or was out of operation during that part of the period, was not such as to affect the electronic record or the accuracy of its contents; and

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Union of India - Subsection

Section 65(2)(c) in The Indian Evidence Act, 1872