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  • Indian Evidence Act, 1872
  • Proof as to digital signature  Section-67A

Indian Evidence Act, 1872

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Sections Particulars
Chapter V Documentary Evidence
67A Proof as to digital signature
Description Except in the case of a secure digital signature, if the digital signature of any subscriber is alleged to have been affixed to an electronic record the fact that such digital signature is the digital signature of the subscriber must be proved.]

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