Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Andhra Pradesh - Subsection

Section 14(d) in Andhra Pradesh Information Technology (Electronic Service Delivery ) Rules, 2011

(d)The application software shall comply with the requirement of the Information Technology (use of Electronic Records and Digital Signatures) Rules 2004. The Director of Electronic Service Delivery shall get such software application audited by a third party agency, as to its security, reliability, performance and consistency, before it is deployed by the Authorized Agency.