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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(1)(h) in Bihar Police Act, 2007

(h)"Cyber Crimes" includes offensive activities relating to information technology, illegal access (unauthorized access) illegal obstruction (illegal transfer of data to the computer system, there from or therein through technical means)interception of data( illegal loss, deletion change, hiding of computer data) interception in the system (interference in the operation of a computer system through the act of insertion, transfer, loss, deletion, change or hiding of computer data), misuse of instruments, fraud (theft of ID) and electronic offences.