Section 4(f) in The Information Technology (Security Procedure) Rules, 2004
(f)[ that the standards referred to in rule 7 or rule 12 of the Digital Signature (End Entity) Rules, 2015 have been complied with, in so far as they relate to the creation, storage and transmission of the digital signature; and] [Substituted by Notification No. G.S.R. 661(E), dated 25.8.2015 (w.e.f. 5.11.2004).]
