Section 2(1)(z) in The Information Technology Act, 2000

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Union of India - Subsection

Section 2(1)(z) in The Information Technology Act, 2000

(z)"licence" means a licence granted to a Certifying Authority under section 24;

(za)"originator" means a person who sends, generates, stores or transmits any electronic message; or causes any electronic message to be sent, generated, stored or transmitted to any other person but does not include an intermediary;

(zb)"prescribed" means prescribed by rules made under this Act;

(zc)"private key" means the key of a key pair used to create a digital signature;

(zd)"public key" means the key of a key pair used to verify a digital signature and listed in the Digital Signature Certificate;

(ze)"secure system" means computer hardware, software, and procedure that-

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Union of India - Subsection

Section 2(1)(z) in The Information Technology Act, 2000