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[Cites 0, Cited by 0] [Section 65B(3)] [Section 65B] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 65B(3)(d) in The Evidence Act, 1977 (1920 A.D)

(d)in any other manner involving the successive over that period in whatever order, of one or more computers and one more combinations of computers, all the computers used for that purpose during that period shall be treated for the purposes of this section as constituting a single this section as constituting a single computer; and references in this section to a computer shall be construed accordingly.