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 44] [Section 66] [Entire Act] Union of India - Subsection Section 66(b) in The Information Technology Act, 2000 (b)the word "fraudulently" shall have the meaning assigned to it in section 25 of the Indian Penal Code (45 of 1860).
