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Information Technology Act, 2000

38. Revocation of Digital Signature Certificate. –

(1) A Certifying Authority may revoke a Digital Signature Certificate issued by it-

where the subscriber or any other person authorized by him makes a request to that effect; or

upon the death of the subscriber; or

upon the dissolution of the firm or winding up of the company where the subscriber is a firm or a company.

Subject to the provisions of sub-section (3) and without prejudice to the provisions of sub-section (1), a Certifying Authority may revoke a Digital Signature Certificate which has been issued by it at any time, if it is of opinion that-

a material fact represent in the Digital Signature Certificate is false or had been concealed;

a requirement for issuance of the Digital Signature Certificate was not satisfied;

the Certifying Authority’s private key of security system was compromised in a manner materially affecting the Digital Signature Certificate’s reliability;

the subscriber has been declared insolvent or dead or where a subscriber is a firm or a company, which has been dissolved, wound-up or otherwise ceased to exist.

A Digital Signature Certificate shall not be revoked unless the subscriber has been given an opportunity of being heard in the matter.

On revocation of a Digital Signature Certificate under this section, the Certifying Authority shall communicate the same to the subscriber.









  

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