Section 2(o) in Andhra Pradesh Core Digital Data Authority (Effective Delivery of e-Services) Act, 2017

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State of Andhra Pradesh - Subsection

Section 2(o) in Andhra Pradesh Core Digital Data Authority (Effective Delivery of e-Services) Act, 2017

(o)"Prescribed" means prescribed by rules made by the State Government or Authority under this Act;

(P)"Regulations" means the regulations made by the Authority under this Act;