Section 29 in Jammu and Kashmir Criminal Laws (Amendment) Act, 2013
29. Insertion of section 45-A, Act No. XIII of Samvat 1977.
- After section 45 of the Evidence Act, the following shall be inserted as sub-section 45-A, namely:-"45-A. Opinion of Examiner of electronic evidence. - When in any proceedings Court has to form an opinion on any matter relating to any information transmitted or stored in any computer source or any other electronic or digital form, the opinion of examiner of electronic evidence referred to in section 79-A of the Information Technology Act, 2000 is a relevant fact.Explanation:- For the purpose of this section, examiner of electronic evidence shall be an expert."
