Section 87(2)(a) in The Information Technology Act, 2000

[Cites 0, Cited by 0] [Section 87(2)] [Section 87] [Entire Act]

Union of India - Subsection

Section 87(2)(a) in The Information Technology Act, 2000

(a)the conditions for considering reliability of electronic signature or electronic authentication technique under sub-section (2) of section 3A;

(aa)the procedure for ascertaining electronic signature or authentication under sub-section (3) of section 3A;

(ab)the manner in which any information or matter may be authenticated by means of electronic signature under section 5;