Section 85(2)(b) in The Indian Evidence Act, 1872

[Cites 0, Cited by 1] [Section 85(2)] [Section 85] [Entire Act]

Union of India - Subsection

Section 85(2)(b) in The Indian Evidence Act, 1872

(b)except in the case of a secure electronic record or a secure [electronic signature] [Substituted by the Information Technology (Amendment) Act, 2008 (10 of 2009), Section 52(f) for "digital signature"], nothing in this section shall create any presumption relating to authenticity and integrity of the electronic record or any [electronic signature] [Substituted by the Information Technology (Amendment) Act, 2008 (10 of 2009), Section 52(f) for "digital signature"].

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Union of India - Subsection

Section 85(2)(b) in The Indian Evidence Act, 1872