Section 67A — Proof as to electronic signature.
Indian Evidence Act, 1872
1 [67A. Proof as to 2 [electronic signature]. -- Except in the case of a secure 2 [electronic signature], if the [electronic signature] of any subscriber is alleged to have been affixed to an electronic record the fact that such 2 [electronic signature] is the 2 [electronic signature] of the subscriber must be proved.]Open in Lexace · Ask the AI about this section
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