Section 41(3) in The Competition Commission of India (General) Regulations, 2009
(3)Subject to the provision of sub-regulation (2), the following sections of the Indian Evidence Act, 1872 (1 of 1872), in so far as they are applicable to the matters relating to,-(a)section 22- when oral admission as to contents of electronic records are relevant;(b)section 47- opinion as to digital signature when relevant;(c)section 65- admissibility of electronic records;(d)section 67- proof as to digital signature;(e)section 73- proof as to verification of digital signature;(f)section 81- presumption as to Gazettes in electronic forms;(g)section 85- presumption as to electronic agreements;(h)section 85- presumption as to electronic records and electronic signatures;(i)section 85- presumption as to digital signature certificates;(j)section 88- presumption as to electronic messages;(k)section 8.- presumption as to due execution etc., of documents not produced;(l)section 90- presumption as to electronic records five years old;may be applicable for the purpose of inquiry or investigation, by the Commission or the Director General, as the case may be.
