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

State of Andhra Pradesh - Subsection

Section 25(4) in Andhra Pradesh Core Digital Data Authority (Effective Delivery of e-Services) Act, 2017

(4)The Authority may prescribe, by regulations, the appropriate procedures, application programming interfaces and standards for the purposes of giving effect to the requirements of sub-section (3).