Section 65(2)(d) in The Indian Evidence Act, 1872

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Union of India - Subsection

Section 65(2)(d) in The Indian Evidence Act, 1872

(d)the information contained in the electronic record reproduces or is derived from such information fed into the computer in the ordinary course of the said activities.

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Union of India - Subsection

Section 65(2)(d) in The Indian Evidence Act, 1872