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[Cites 0, Cited by 0] [Section 396(2)] [Section 396] [Entire Act]

Union of India - Subsection

Section 396(2)(a) in The Central Excise Act, 1944

(a)the computer printout containing the statement was produced by the computer during the period over which the computer was used regularly to store or process information for the purposes of any activities regularly carried on over that period by the person having lawful control over the use of the computer;