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[Cites 0, Cited by 2] [Section 65(2)] [Section 65] [Entire Act]

Union of India - Subsection

Section 65(2)(a) in The Indian Evidence Act, 1872

(a)the computer output containing the information was produced by the computer during the period over which the computer was used regularly to store or process information for the purposes of any activities regularly carried on over that period by the person having lawful control over the use of the computer;