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[Cites 0, Cited by 0] [Section 65B(2)] [Section 65B] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 65B(2)(b) in The Evidence Act, 1977 (1920 A.D)

(b)during the said period, information of the kind contained in the electronic record or the kind from which the information so contained is derived was regularly fed into the computer in the ordinary course of the said activities;