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[Cites 0, Cited by 0] [Section 65B(5)] [Section 65B] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 65B(5)(a) in The Evidence Act, 1977 (1920 A.D)

(a)information shall be taken to be supplied to computer if it is supplied thereto in any appropriate from and whether it is so supplied directly or (with or without human intervention) by means of any appropriate equipment;