Section 28 in Jammu and Kashmir Criminal Laws (Amendment) Act, 2013
28. Amendment of section 3, Act No. XIII of Samvat 1977.
- In section 3 of the Evidence Act, Samvat 1977 (hereinafter referred to in this chapter referred to as the Evidence Act), the following shall be added as illustration, to "Document" at the end of existing illustrations, namely:-"Electronic signature and electronic signature shall be documents."
