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[Cites 0, Cited by 0] [Section 3(11)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(11)(b) in The Information Technology (Recognition of Foreign Certifying Authorities not Operating under any Regulatory Authority) Regulations, 2013

(b)The Recognized Foreign Certifying Authority shall bear all costs and expenses with regards to the inspection mentioned in clause (a) of this regulation.
(B)Recognized Foreign Certifying Authority not to issue certificates in India. - Notwithstanding anything contained in these regulations, a Recognized Foreign Certifying Authority shall not issue digital signature certificates to Indian nationals residing in India.