(2)The conditions referred to in sub-section (1) in respect of a computer printout shall be the following, namely:-(a)the information contained in the statement reproduces or is derived from returns and document filed by the company on paper or on computer network, floppy, diskette, magnetic catridge tape, CD-rom or any other computer readable media;(b)while receiving returns or documents on computer media, necessary checks by scanning the documents filed on computer media will be carried out and media will be duly authenticated by the Registrar; and(c)the Registrar shall also take due care to preserve the computer media by duplicating, transferring, mastering or storage without loss of data.]
