10. Power to make rules by Central Government in respect of 1 [electronic signature] .--The Central Government may, for the purposes of this Act, by rules, prescribe-- (a) the type of 1 [electronic signature]; (b) the manner and format in which the 1 [electronic signature] shall be affixed; (c) the manner or procedure which facilitates identification of the person affixing the 1 [electronic signature]; (d) control processes and procedures to ensure adequate integrity, security and confidentiality of electronic records or payments; and (e) any other matter which is necessary to give legal effect to 1 [electronic signatures].Open in Lexace · Ask the AI about this section
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