Section 360(5) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(5)The evidence taken through the medium of Electronic Video Linkage in electronic form shall be the electronic record within the meaning of clause (t) of section 2 of the Information Technology Act, 2000 (Central Act No 21 of 2000).] [Added by Governor Act No. 48 of 2018, dated 13.12.2018.]
