Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

NCT Delhi - Subsection

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

(iii)All relevant statutory provisions applicable to judicial proceedings including provisions of the CPC , CIPC , Contempt of Courts Act, 1971, Indian Evidence Act, 1872 ( Evidence Act), and Information Technology Act, 2000 (IT Act), shall apply to proceedings conducted by video conferencing .