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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(2) in The Digital Signature (End entity) Rules, 2015

(2)To accomplish signature validation-
(a)canonical form of signed info as produced during reference validation shall be used;
(b)canonical form of signature method using the canonicalization method shall be obtained;
(c)the public key contained in the signatory's x509 certificate that is included in the xml digital signature, the canonicalisied form of signed info signature value, and canonicalisied form of signature method shall be used to verify the signature.