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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Andhra Pradesh - Subsection

Section 18(1) in Andhra Pradesh Core Digital Data Authority (Effective Delivery of e-Services) Act, 2017

(1)The Authority shall meet at such times and places and shall observe such rules of procedure in regard to the transaction of business at its meetings, including quorum at such meetings, as may be specified by regulations.