Information Technology (Certifying Authorities) Rules, 2000
29. Revocation of Digital Signature Certificate.-
(1) Digital Signature Certificate shall be revoked and become invalid for any trusted use, where -
a. there is a compromise of the Digital Signature Certificate owner’s private key;
b. there is a misuse of the Digital Signature Certificate;
c. there is a misrepresentation or errors in the Digital Signature Certificate;
d. the Digital Signature Certificate is no longer required.
(2) The revoked Digital Signature Certificate shall be added to the Certificate Revocation List (CRL).
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