67. Proof of signature and handwriting of person alleged to have signed or written document produced.
If a document is alleged to be signed or to have been written wholly or in part by any person, the signature or the handwriting of so much of the document as is alleged to be in that person's handwriting must be proved to be in his handwriting.67A. Proof as to[electronic signature[Substituted by Information Technology (Amendment) Act, 2008 (10 of 2009), Section 52(d),for "Digital Signature"] - Except in the case of a secure [electronic signature] [Substituted by the Information Technology (Amendment) Act, 2008 (10 of 2009), Section 52(d), for "digital signature".], if the [electronic signature] [Substituted by Information Technology (Amendment) Act, 2008 (10 of 2009), Section 52(d), for "Digital Signature"] of any subscriber is alleged to have been affixed to an electronic record the fact that such [electronic signature] [Substituted by Information Technology (Amendment) Act, 2008 (10 of 2009), Section 52(d), for "Digital Signature"] is the [electronic signature] [Substituted by Information Technology (Amendment) Act, 2008 (10 of 2009), Section 52(d), for "Digital Signature"] of the subscriber must be proved.][Inserted by Act 21 of 2000, Section b92 and Sch.II (w.e.f. 17.10.2000).]
