Section 6(1) in The Information Technology Act, 2000
(1)Where any law provides for-(a)the filing of any form, application or any other document with any office, authority, body or agency owned or controlled by the appropriate Government in a particular manner;(b)the issue or grant of any licence, permit, sanction or approval by whatever name called in a particular manner;(c)the receipt or payment of money in a particular manner, then, notwithstanding anything contained in any other law for the time being in force, such requirement shall be deemed to have been satisfied if such filing, issue, grant, receipt or payment, as the case may be, is effected by means of such electronic form as may be prescribed by the appropriate Government.
