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[Cites 0, Cited by 0] [Section 138C(1)] [Section 138C] [Entire Act]

Union of India - Subsection

Section 138C(1)(c) in The Customs Act, 1962

(c)a statement contained in a document and included in a printed material produced by a computer (hereinafter referred to as a "computer print out"), if the conditions mentioned in sub-section (2) and the other provisions contained in this section are satisfied in relation to the statement and the computer in question, shall be deemed to be also a document for the purposes of this Act and the rules made thereunder and shall be admissible in any proceedings thereunder, without further proof or production of the original, as evidence of any contents of the original or of any fact stated therein of which direct evidence would be admissible.