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[Cites 0, Cited by 0] [Section 3A(2)] [Section 3A] [Entire Act]

Union of India - Subsection

Section 3A(2)(a) in The Information Technology Act, 2000

(a)the signature creation data or the authentication data are, within the context in which they are used, linked to the signatory or, as the case may be, the authenticator and to no other person;