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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Uttar Pradesh - Subsection

Section 15(1) in U.P. Information Technology (Electronic Service Delivery) Rules, 2016

(1)Any form, application or any other document referred to in clause (a) of sub-section (1) of Section 6 of the Act may be filed with any office, authority, body, agency or Authorised Service Provider authorised by the Government using the application software specified by it.