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Union of India - Section
Section 7 in The Information Technology (Certifying Authorities) Rules, 2000
7. [ Digital Signature Certificate Standard. [Substituted by Notification No. G.S.R. 662(E), dated 25.8.2015 (w.e.f. 17.10.2000).]
- All Digital Signature Certificates and Certificate Revocation List issued by the Certifying Authorities shall conform to Interoperability Guidelines for Digital Signature Certificates issued by Controller under the Information Technology Act.]| 7. Digital Signature Certificate Standard.- All Digital Signature Certificates issued by the Certifying Authorities shall conform to ITU X .509 Version 3 standard as per rule 6 and shall,inter alia,contain the following data, namely:-(a) Serial Number (assigning of serial number to the Digital Signature Certificate by Certifying Authority to distinguish it from other certificate);(b) Signature Algorithm Identifier (which identifies the algorithm used by Certifying Authority to sign the Digital Signature Certificate);(c) Issuer Name (name of the Certifying Authority who issued the Digital Signature Certificate);(d) Validity period of the Digital Signature Certificate;(e) Name of the subscriber (whose public key the Certificate identifies); and(f) Public Key information of the subscriber. |