Section 5(4) in District Courts of Madhya Pradesh Digitisation of Records Rules, 2016
(4)The District Court Manager shall certify under his physical and digital signatures that the entire judicial record of the given case has been digitised and electronically secured in accordance with section 7 of the Information Technology Act, 2000 and section 65-B (4) of the Indian Evidence Act, 1872 and is available in an un-editable, digitised format.
