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[Cites 0, Cited by 35] [Entire Act]

Union of India - Section

Section 11 in The Information Technology Act, 2000

11. Attribution of electronic records.-

An electronic record shall be attributed to the originator,-
(a)if it was sent by the originator himself;
(b)by a person who had the authority to act on behalf of the originator in respect of that electronic record; or
(c)by an information system programmed by or on behalf of the originator to operate automatically.