73. Penalty for publishing 1 [electronic signature] Certificate false in certain particulars. --(1) No person shall publish a 1 [electronic signature] Certificate or otherwise make it available to any other person with the knowledge that-- (a) the Certifying Authority listed in the certificate has not issued it; or (b) the subscriber listed in the certificate has not accepted it; or (c) the certificate has been revoked or suspended, unless such publication is for the purpose of verifying a 1 [electronic signature] created prior to such suspension or revocation. (2) Any person who contravenes the provisions of sub-section (1) shall be punished with imprisonment for a term which may extend to two years, or with fine which may extend to one lakh rupees, or with both.Open in Lexace · Ask the AI about this section
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