Section 85C — Presumption as to Electronic Signature Certificates.
Indian Evidence Act, 1872
85C. Presumption as to 1 [Electronic Signature Certificates]. -- The Court shall presume, unless contrary is proved, that the information listed in a 1 [Electronic Signature Certificate] is correct, except for information specified as subscriber information which has not been verified, if the certificate was accepted by the subscriber.]Open in Lexace · Ask the AI about this section
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