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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(e) in The Companies (Appointment and Qualification of Directors) Rules, 2014

(e)"electronic record" means the electronic record as defined under clause (t) of sub-section (1) of section 2 of the information Technology Act, 2000 (21 of 2000);