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[Cites 0, Cited by 0] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(1) in The Information Technology (Certifying Authorities) Rules, 2000

(1)Digital Signature Certificate shall be revoked and become invalid for any trusted use, where-
(a)there is a compromise of the Digital Signature Certificate owner's private key;
(b)there is a misuse of the Digital Signature Certificate;
(c)there is a misrepresentation or errors in the Digital Signature Certificate;
(d)the Digital Signature Certificate is no longer required.