73A. [ Proof to verification of digital signature. [Inserted by Act V of 2001, (Section 29).]
- In order to ascertain whether a digital signature is that of the person by whom it purports to have been affixed, the Court may direct(a)that person or the Controller or the Certifying Authority to produce the Digital Signature Certificate;(b)any other person to apply the public key listen in the Digital Signature Certificate and verify the digital signature purported to have affixed by that person.Explanation. For the purpose of this section, "Controller" means the Controller appointed under sub-section (1) of section of 17 of the Information Technology Act, 200."]Public Documents.
