Section 65(2)(b) in The Indian Evidence Act, 1872

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Union of India - Subsection

Section 65(2)(b) in The Indian Evidence Act, 1872

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

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Union of India - Subsection

Section 65(2)(b) in The Indian Evidence Act, 1872