(1) In any proceedings involving a secure electronic record, the Court shall presume unless contrary is proved, that the secure electronic record has not been altered since the specific point of time to which the secure status relates.
(2) In any proceedings, involving secure digital signature, the Court shall presume unless the contrary is proved that—
(a) the secure 15 electronic signature is affixed by subscriber with the intention of signing or approving the electronic record;
(b) except in the case of a secure electronic record or a secure 15 electronic signature, nothing in this section shall cerate any presumption, relating to authenticity and integrity of the electronic record or any 1 electronic signature.
1. Subs by Act 10 of 2009, s. 52(e), for “digital signature” (w.e.f. 27-10-2009)
