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

Union of India - Subsection

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

(e)"evidence" means and includes-(i) all statements including statements given electronically which the Court permits or requires to be made before it by witnesses in relation to matters of fact under inquiry and such statements are called oral evidence;(ii) all documents including electronic or digital records produced for the inspection of the Court and such documents are called documentary evidence;