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[Cites 0, Cited by 0] [Section 3A(2)] [Section 3A] [Entire Act]

Union of India - Subsection

Section 3A(2)(b) in The Information Technology Act, 2000

(b)the signature creation data or the authentication data were, at the time of signing, under the control of the signatory or, as the case may be, the authenticator and of no other person;