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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(d) in The Information Technology (Electronic Service Delivery) Rules, 2011

(d)"certificate" means a certificate required to be issued by a statutory authority empowered under any act, rule, regulation or Order of the appropriate Government to issue a certificate to confirm the status, right or responsibility of a person, either natural or artificial, and includes a certificate in electronic form printed and delivered in such form as may be specified by the appropriate authority;