Section 26(2) in Andhra Pradesh Core Digital Data Authority (Effective Delivery of e-Services) Act, 2017
(2)Nothing contained in section 23 or section 24 shall apply in respect of any disclosure of information, including identity information or authentication records, made in the interest of national security in pursuance of a direction of an officer not below the rank of Joint Secretary to the State Government specially authorised in this behalf by an order of the Government
