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State of Jammu-Kashmir - Section

Section 67A in The Evidence Act, 1977 (1920 A.D)

67A. [ Proof as to digital signature. [Inserted by Act V of 2001, (section 28).]

- Except in the case of a secure digital signature, if the digital signature of any subscriber is alleged to have been affixed to an electronic record the fact that such digital signature is the digital signature, of the subscriber must be proved.]