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[Cites 0, Cited by 24] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(t) in The Information Technology Act, 2000

(t)"electronic record" means data, record or data generated, image or sound stored, received or sent in an electronic form or micro film or computer generated micro fiche;
(ta)"electronic signature" means authentication of any electronic record by a subscriber by means of the electronic technique specified in the Second Schedule and includes digital signature;
(tb)"Electronic Signature Certificate" means an Electronic Signature Certificate issued under section 35 and includes Digital Signature Certificate;
(u)"function", in relation to a computer, includes logic, control, arithmetical process, deletion, storage and retrieval and communication or telecommuni-cation from or within a computer;
(ua)"Indian Computer Emergency Response Team" means an agency established under sub-section (1) of section 70B;
(v)"information" includes data, message, text, images, sound, voice, codes, computer programmes, software and data bases or micro film or computer generated micro fiche;