1When the Court has to form an opinion as to the 2 electronic signature of any person, the opinion of the Certifying Authority which has issued the 3 electronic Signature Certificate is a relevant fact.
1. Ins. by Act 21 of 2000, s. 92 and the Second Schedule (w.e.f. 17-10-2000).
2. Subs. by Act 10 of 2009, s. 52, for “digital signature” (w.e.f. 27-10-2009).
3. Subs. by s. 52, ibid., for “Digital Signature Certificate” (w.e.f. 27-10-2009
