Section 41(2) in The Information Technology Act, 2000
(2)By accepting a Digital Signature Certificate the subscriber certifies to all who reasonably rely on the information contained in the Digital Signature Certificate that-(a)the subscriber holds the private key corresponding to the public key listed in the Digital Signature Certificate and is entitled to hold the same;(b)all representations made by the subscriber to the Certifying Authority and all material relevant to the information contained in the Digital Signature Certificate are true;(c)all information in the Digital Signature Certificate that is within the knowledge of the subscriber is true.
