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Information Technology Act, 2000 21. License tissue Digital Signature Certificates. – (1) Subject to the provisions of sub-section (2), any person may make an application to the Controller for a license to issue Digital Signature Certificates. (2) No license shall be issued under sub-section (1), unless the applicant fulfills such requirements with respect to qualification, expertise, manpower, financial resources and other infrastructure facilities, which are necessary to issue Digital Signature Certificates as may be prescribed by the Central Government. (3) A license granted under this section shall- (a) be valid for such period as may be prescribed by the Central Government; (b) not be transferable or heritable; (c) be subject to such terms and conditions as may be specified by the regulations.    |
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