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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(d) in Bharatiya Sakshya Adhiniyam, 2023

(d)"document" means any matter expressed or described or otherwise recorded upon any substance by means of letters, figures or marks or any other means or by more than one of those means, intended to be used, or which may be used, for the purpose of recording that matter and includes electronic and digital records.[Similar to Section 3 from Old IEA-Also Refer]Illustrations.(i) A writing is a document.(ii) Words printed, lithographed or photographed are documents.(iii) A map or plan is a document.(iv) An inscription on a metal plate or stone is a document.(v) A caricature is a document.(vi) An electronic record on emails, server logs, documents on computers, laptop or smartphone, messages, websites, locational evidence and voice mail messages stored on digital devices are documents;