Section 2 in Jammu and Kashmir Criminal Laws (Amendment) Act, 2013
2. Amendment of section 29-A, Act No. XII of Samvat 1989.
- In the State Ranbir Penal Code (hereinafter in this Chapter referred to as the "Penal Code"), the full stop at the end of the said section shall be omitted and thereafter following shall be added, namely:-"and computer resources shall have the meaning assigned to them in clause (k) of sub-section (1) of section 2 of Information Technology Act, 2000."
