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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8(2) in U.P. Information Technology (Electronic Service Delivery) Rules, 2016

(2)The Authorised Service Provider shall ensure that he as well as all the Authorised Agents obtain Digital Signatures Certificates before they commence operations for delivery of public service electronically.