In order to ascertain whether a digital signature is that of the person by whom it purports to have been affixed, the Court may direct--- (a) that person or the Controller or the Certifying Authority to produce the Digital Signature Certificate; (b) any other person to apply the public key listed in the Digital Signature Certificate and verify the digital signature purported to have been affixed by that person.Open in Lexace · Ask the AI about this section
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