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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(n) in Information Technology (Preservation and Retention of Information by Intermediaries Providing Digital Locker Facilities) Rules, 2016

(n)"equivalently authenticated electronic record" means an electronic record authenticated by any other means other than digital signatures as prescribed under the Digital Locker standard guidelines;