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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 19(3) in Jammu and Kashmir, Information Technology (Electronic Service Delivery) Rules, 2013

(3)Every authorized service provider shall create its own application software in consultation with the respective Competent Authorities, which shall enable such authorized service providers to deliver electronic services in accordance with these rules.