1Except in the case of a secure 2 electronic signature, if the 2electronic signature of any subscriber is alleged to have been affixed to an electronic record the fact that such 2 electronic signature is the 2 electronic signature of the subscriber must be proved.
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).
