1The Court shall presume that every electronic record purporting to be an agreement containing the 2 electronic signature of the parties was so concluded by affixing the 2 electronic signature of the parties.
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(e), for “digital signature” (w.e.f. 27-10-2009).
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