LexSection 47A — Opinion as to digital signature, when relevant.
Indian Evidence Act, 1872
1 [47A. Opinion as to digital signature, when relevant. -- When the Court has to form an opinion as to the 2 [electronic signature] of any person, the opinion of the Certifying Authority which has issued the 3 [electronic Signature Certificate] is a relevant fact.]Open in Lexace · Ask the AI about this section