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Information Technology Act, 2000 37. Suspension of Digital Signature Certificate. – (1) Subject to the provisions of sub-section (2), the Certifying Authority which has issued a Digital Signature Certificate may suspend such Digital Signature Certificate.- on receipt of a request to that effect from- the subscriber listed in the Digital signature Certificate; or any person duly authorized to act on behalf of that subscriber; if it is of opinion that the Digital Signature Certificate should be suspended in public interest. A Digital Signature Certificate shall not be suspended for a period exceeding fifteen days unless the subscriber has been given an opportunity of being heard in the matter. On suspension of a Digital Signature Certificate under this section, the Certifying Authority shall communicate the same to the subscriber.’    |
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