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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(3) in Andhra Pradesh Core Digital Data Authority (Effective Delivery of e-Services) Act, 2017

(3)On receipt of the core data under sub-section (1), the Authority shall, after verifying the data, in such manner as may be specified by regulations, issue a UNICORE number to such core entity.