Section 86(2) in Bharatiya Sakshya Adhiniyam, 2023
(2)In any proceeding, involving secure electronic signature, the Court shall presume unless the contrary is proved that-(a) the secure electronic signature is affixed by subscriber with the intention of signing or approving the electronic record;(b) except in the case of a secure electronic record or a secure electronic signature, nothing in this section shall create any presumption, relating to authenticity and integrity of the electronic record or any electronic signature.[Similar to Section 85(B) from Old IEA-Also Refer]
