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

Union of India - Subsection

Section 2(1)(h) in The Digital Signature (End entity) Rules, 2015

(h)"end entity signature" means authentication of any electronic record by an end entity by means of a digital signature, electronic method or procedure in accordance with the provisions of sections 3 or 3A of the Act;