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[Cites 0, Cited by 0] [Section 3A] [Entire Act]

Union of India - Subsection

Section 3A(1) in The Information Technology Act, 2000

(1)Notwithstanding anything contained in section 3, but subject to the provisions of sub-section (2), a subscriber may authenticate any electronic record by such electronic signature or electronic authentication technique which-
(a)is considered reliable; and
(b)may be specified in the Second Schedule.