45A. [ Opinion of Examiner of electronic evidence. [Inserted by Jammu and Kashmir Act No. 11 of 2014, dated 22.3.2014.]
- 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.]
