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Information Technology Act, 2000 41. Acceptance of Digital Signature Certificate. – (1) A subscriber shall deemed to have accepted a Digital Signature Certificate is the publishes or authorizes the publication of a Digital Signature Certificate- to one or more person; in a repository; or otherwise demonstrates his approval of the Digital Signature Certificate in any manner. By accepting a Digital Signature Certificate the subscriber certifies to all who reasonable rely on the information contained in the Digital Signature Certificate that— the subscriber holds the private key corresponding to the public key listed in the Digital Signature Certificate and is entitled to h old the same; all representations made by the subscriber to the Certifying Authority and all material relevant to the information contained in the Digital Signature Certificate are true; all information in the Digital Signature Certificate that is writing the knowledge of the subscriber is true.    |
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