Section 29A in The Jammu and Kashmir State Ranbir Penal Code, 1989
29A. [ Electronic record. [Inserted by Act V of 2001.]
- The words "electronic record shall have the meaning assigned to them in clause (t) of sub-section (1) of section 2 of the Information Technology Act, 2000] [and computer resources shall have the meaning assigned to them in clause (k) of sub-section (1) of section 2 of Information Technology Act, 2000.] [Added by Jammu and Kashmir Act No. 11 of 2014, dated 22.3.2014.]
