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[Cites 0, Cited by 0] [Section 3] [Entire Act]

NCT Delhi - Subsection

Section 3(vii) in High Court of Delhi Rules for Video Conferencing for Courts 2020

(vii)The person defined in Rule 2 (xii ) shall provide identity proof as recognised by the Government of India/ State Government/Union Territory to the Court point coordinator via personal email. In case of identity proof not being readily available the person concerned shall furnish the following personal details :