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[Cites 0, Cited by 0] [Section 19A(4)] [Section 19A] [Entire Act]

Union of India - Subsection

Section 19A(4)(b) in The Recovery Of Debts Due To Banks And Financial Institutions Act, 1993

(b)'electronic form' with reference to an information or a document means the electronic form as defined under clause (r) of section 2 of the Information Technology Act, 2000.]