Section 4 in Andhra Pradesh Core Digital Data Authority (Effective Delivery of e-Services) Act, 2017
4. Properties of Unicore number.
(1)A UNICORE number, issued to a core entity shall not be reassigned to any other entity.(2)The UNICORE number shall be in such a format and have such attributes as the Authority may notify, and shall enable identification of the core entity to which it relates. The Authority may notify different formats and attributes for different types of core entities. The Authority may also assign appropriate distinct names to different categories of UNICORE numbers.(3)A UNICORE number, in physical or electronic form subject to authentication and other conditions, as may be specified by regulations, may be accepted as proof of the existence of a distinct core entity and, as may be the case, its location.Explanation. - For the purposes of this sub-section, the expression "electronic form" shall have the same meaning as assigned to it in clause (r) of sub-section (1) of section 2 of the Information Technology Act, 2000.
