(2)In any proceedings, involving secure [electronic signatures] [Substituted by the Information Technology (Amendment) Act, 2008 (10 of 2009), Section 52(f) for "digital signature"] the Court shall presume unless the contrary is proved that -(a)the secure [electronic signature] [Substituted by the Information Technology (Amendment) Act, 2008 (10 of 2009), Section 52(f) for "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 [electronic signature] [Substituted by the Information Technology (Amendment) Act, 2008 (10 of 2009), Section 52(f) for "digital signature"], nothing in this section shall create any presumption relating to authenticity and integrity of the electronic record or any [electronic signature] [Substituted by the Information Technology (Amendment) Act, 2008 (10 of 2009), Section 52(f) for "digital signature"].85 C. Presumption as to electronic signature certificates.[Electronic Signature Certificates] [Substituted by the Inserted by Information Technology (Amendment) Act, 2008 (10 of 2009), Section 52(g) for "Digital signature Certificate"] - The Court shall presume, unless contrary is proved, that the information listed in a [electronic signature Certificate] [Substituted by the Information Technology (Amendment) Act, 2008 (10 of 2009), Section 52(g), for "Digital Singnature Certificate".] is correct, except for information specified as subscriber information which has not been verified, if the certificate was accepted by the subscriber].
