Section 65B(2)(c) in The Evidence Act, 1977 (1920 A.D)

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

State of Jammu-Kashmir - Subsection

Section 65B(2)(c) in The Evidence Act, 1977 (1920 A.D)

(c)though out the material part of the said period, the computer was operating properly or, if not, then in respect of any period in which it was not operating properly or was out of operation during that part of the period, was not such as to affect the electronic record or the accuracy of its contents; and

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State of Jammu-Kashmir - Subsection

Section 65B(2)(c) in The Evidence Act, 1977 (1920 A.D)