Section 2(e) in Andhra Pradesh Information Technology (Electronic Service Delivery ) Rules, 2011
(e)"Certificate" means a certificate or the certified copies required to be issued by a Statutory Authority empowered under any Act, Rule, Regulation or Order of the Government, to issue a certificate to confirm the status, right or responsibility of a person, natural or artificial, in accordance with any such Act, Rule, Regulation or Order of the Government and includes a certificate in electronic form printed and issued by an Authorized Agent or an Authorized Service Provider or /the State Electronic Records Repository on such special stationery as may be prescribed by the respective departments ;
