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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

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

(r)"Service" means any provision, facility, utility or any other assistance provided in any form to an individual or a group of individuals and includes such other services as may be notified by the State Government;