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 22A in The Evidence Act, 1977 (1920 A.D) 22A. [ When oral admission as to contents of electronic records are relevant. [Inserted by Act V of 2001, (Section 21).] - Oral admission as to the contents of electronic records are not relevant, unless the genuineness of the electronic record produced is in question.]
