Section 85B(2) in The Evidence Act, 1977 (1920 A.D)
(2)In any proceedings, involving secure digital signature, the Court shall presume unless the contrary is proved that:(a)the secure digital signature is affixed by subscriber with the intention of signing or approving the electronic record ;(b)except in the case of a secure electronic record or a secure digital signature, nothing in this section shall create any electronic recorder any digital signature.
