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[Cites 0, Cited by 10] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(1) in The Information Technology Act, 2000

(1)Where the originator has not stipulated that the acknowledgement of receipt of electronic record be given in a particular form or by a particular method, an acknowledgement may be given by-
(a)any communication by the addressee, automated or otherwise; or
(b)any conduct of the addressee, sufficient to indicate to the originator that the electronic record has been received.