1[29A. “Electronic record”.—The words "electronic record" shall have the meaning assigned to them in clause (t) of sub-section (1) of section 2 of the Information Technology Act, 2000 (21 of 2000).]
1. Ins. by Act 21 of 2000, s. 91 and the First Sch. (w.e.f. 17-10-2000).
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