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[Cites 0, Cited by 0] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(c) in The Information Technology Act, 2000

(c)the subscriber holds the private key corresponding to the public key, listed in the Digital Signature Certificate;
(ca)the subscriber holds a private key which is capable of creating a digital signature;
(cb)the public key to be listed in the certificate can be used to verify a digital signature affixed by the private key held by the subscriber;