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[Cites 0, Cited by 0] [Section 46(5)] [Section 46] [Entire Act]

Union of India - Subsection

Section 46(5)(b) in The Information Technology Act, 2000

(b)shall be deemed to be a civil court for the purposes of sections 345 and 346 of the Code of Criminal Procedure, 1973 (2 of 1974);