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[Cites 0, Cited by 0] [Section 134] [Entire Act]

State of Uttar Pradesh - Subsection

Section 134(4) in The General Rules (Criminal), 1977

(4)Notwithstanding anything contained in the foregoing provisions of this rule, where any document is available in electronic form or can be conveniently converted to such form, the transmission of such record shall be made through authorised electronic communication.]