Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Jammu-Kashmir - Section Section 65A in The Evidence Act, 1977 (1920 A.D) 65A. [ Special provisions as to evidence relating to electronic record. [Inserted by Act V of 2001, (Section 27).] - The contents of electronic records may be proved in accordance with the provisions of section 65-B.
