Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 2(1)] [Section 2] [Entire Act] Union of India - Subsection Section 2(1)(b) in The Information Technology Act, 2000 (b)"addressee" means a person who is intended by the originator to receive the electronic record but does not include any intermediary;