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Madras High Court: Primary Evidence of Electronic Record Admissible Without Compliance U/S 65(B) - (23 May 2017)

Madras High Court has observed that primary evidence of electronic record under Section 62 of Indian Evidence Act, 1872 would be admissible in evidence, without compliance with conditions in Section 65(b) of the Act.

Tags : MADRAS HIGH COURT   ELECTRONIC RECORD   EVIDENCE  

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