Section 2 in The Information Technology (Use Of Electronic Records And Digital Signatures) Rules, 2004
2. Definitions
.-In these rules, unless the context otherwise requires,-(a)"Act "means the Information Technology Act, 2000 (21 of 2000);(b)"electronic record "means data, record or data generated, image or sound stored, received or sent in an electronic form or micro film or computer generated micro fiche;(c)words and expressions used herein and not defined but defined in the Act shall have the meaning respectively assigned to them in the Act.
