Section 15 — Secure electronic signature.

1 [15. Secure electronic signature. --An electronic signature shall be deemed to be a secure electronic signature if-- (i) the signature creation data, at the time of affixing signature, was under the exclusive control of signatory and no other person; and (ii) the signature creation data was stored and affixed in such exclusive manner as may be prescribed. Explanation .--In case of digital signature, the "signature creation data" means the private key of the subscriber.]

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