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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(xv) in RULES FOR VIDEO CONFERENCING FOR COURTS IN THE STATE OF UTTAR PRADESH, 2020

(xv)“Video Conferencing” means and includes Court proceedings conducted by transmission of simultaneous audio and video signals in real time between the remote point and court point and vice versa, over a wired or wireless network or a combination thereof. It shall include transmission of readable images of documents.