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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Andhra Pradesh - Subsection

Section 19(1) in Andhra Pradesh Core Digital Data Authority (Effective Delivery of e-Services) Act, 2017

(1)The Authority may, with the approval of the Government, determine the number, nature and categories of other officers and employees required by the Authority in the discharge of its functions.