Section 81A(1) in The Information Technology Act, 2000
(1)The provisions of this Act, for the time being in force, shall apply to, or in relation to, electronic cheques and the truncated cheques subject to such modifications and amendments as may be necessary for carrying out the purposes of the Negotiable Instruments Act, 1881 (26 of 1881), by the Central Government, in consultation with the Reserve Bank of India, by notification in the Official Gazette.
