Section 2(ix) in RULES FOR VIDEO CONFERENCING FOR COURTS IN THE STATE OF UTTAR PRADESH, 2020
(ix)"Live Link" means and includes a live television link, audio-video electronic means or other arrangements whereby a witness, a required person or any other person permitted to remain present, while physically absent from the Courtroom is nevertheless virtually present in the Courtroom by remote communication using technology to give evidence and be cross-examined.
