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Union of India - Section

Section 61 in Bharatiya Sakshya Adhiniyam, 2023

61. Electronic or digital record.

Nothing in this Adhiniyam shall apply to deny the admissibility of an electronic or digital record in the evidence on the ground that it is an electronic or digital record and such record shall, subject to section 63, have the same legal effect, validity and enforceability as other document.