Section 21 in Jammu and Kashmir, Information Technology (Electronic Service Delivery) Rules, 2013
21. Verification of Digitally Signed documents.
(1)The competent authorities shall cause to be created a system (portal/website) of online verification of any license, permit, certificate, sanction, approval or receipt delivered by any authorized service provider or the authorized agent or the State Electronic Records Repository.(2)Any person or authority, desirous of verifying the authenticity of any document or certificate issued under these rules, may access such portal or the website using the unique identification printed on the document sought to be verified.
