Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Andhra Pradesh - Subsection Section 4(1) in Andhra Pradesh Core Digital Data Authority (Effective Delivery of e-Services) Act, 2017 (1)A UNICORE number, issued to a core entity shall not be reassigned to any other entity.
