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Union of India - Section

Section 66 in Bharatiya Sakshya Adhiniyam, 2023

66. Proof as to electronic signature.

Except in the case of a secure electronic signature, if the electronic signature of any subscriber is alleged to have been affixed to an electronic record, the fact that such electronic signature is the electronic signature of the subscriber must be proved.[Similar to Section 67(A) from Old IEA-Also Refer]