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

Union of India - Subsection

Section 3A(4) in The Information Technology Act, 2000

(4)The Central Government may, by notification in the Official Gazette, add to or omit any electronic signature or electronic authentication technique and the procedure for affixing such signature from the Second Schedule:Provided that no electronic signature or authentication technique shall be specified in the Second Schedule unless such signature or technique is reliable.