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

State of Jammu-Kashmir - Subsection

Section 85B(2)(b) in The Evidence Act, 1977 (1920 A.D)

(b)except in the case of a secure electronic record or a secure digital signature, nothing in this section shall create any electronic recorder any digital signature.