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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Andhra Pradesh - Subsection

Section 25(2) in Andhra Pradesh Core Digital Data Authority (Effective Delivery of e-Services) Act, 2017

(2)On receipt of any request under sub-section (1), the Authority may, if it is satisfied, make such alteration as may be required in the record relating to such entity and intimate such alteration to the concerned UNICORE number holder.