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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(1)(e) in U.P. Information Technology (Electronic Service Delivery) Rules, 2016

(e)"Certificate" means a certificate required to be issued by an authority empowered under the respective Act, rules, regulation or order of the Government to issue a certificate to confirm the status, right or responsibility of a person, either natural or artificial, in accordance with any such Act, rule, regulation or order of the Government and includes a certificate in electronic form printed and delivered by an Authorised Service Provider with electronic signature on such stationery as may be determined by the Director of Electronic Service Delivery;