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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22(2) in Madhya Pradesh Information Technology (Electronic Service Delivery) Rules, 2017

(2)The audit referred to in sub-rule (I) may cover aspects such as security, confidentiality and privacy of information, the functionality and performance of any application software used in the electronic delivery of services and the accuracy of accounts kept by the Authorised Service Providers and their authorised agents.