Presumption as to electronic records and digital signatures
Presumption as to electronic records and digital signatures.
85B. (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) | Â | the secure [electronic signature] is affixed by subscriber with the intention of signing or approving the electronic record; |
| (b) | Â | except in the case of a secure electronic record or a secure digital signature, nothing in this section shall create any presumption relating to authenticity and integrity of the electronic record or any [electronic signature]. |