Section 11 — Attribution of electronic records.
The Information Technology Act, 2000
An electronic record shall be attributed to the originator-- (a) if it was sent by the originator himself; (b) by a person who had the authority to act on behalf of the originator in respect of that electronic record; or (c) by an information system programmed by or on behalf of the originator to operate automaticallyOpen in Lexace · Ask the AI about this section