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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(o) in The General Rules (Criminal), 1977

(o)"words and expressions" used and not defined in these rules and the Information Technology Act, 2000 (Act 21 of 2000) but defined in the Code of Criminal Procedure, 1973 (Act 2 of 1974) shall have the same meaning respectively assigned to them in the said Code.]