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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Madhya Pradesh - Subsection

Section 19(1) in Madhya Pradesh Information Technology (Electronic Service Delivery) Rules, 2017

(1)The Competent Authorities shall get appropriate application software created, using which, the Signing Authorities, shall digitally sign the license, permit certificate, sanction or approvals, and get the same audited by a third party agency, so as to ensure its security, reliability, performance and consistency, before it is deployed.