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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(g) in Andhra Pradesh Core Digital Data Authority (Effective Delivery of e-Services) Act, 2017

(g)"Core Digital Data" means the essential and minimal data about core entities and collected, transmitted, stored, maintained secured and processed in a digital form, in the course of or for the purpose of providing efficient, transparent and convenient digital services to the citizens and the business community of the State and for providing good governance