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

State of Jammu-Kashmir - Subsection

Section 22(1) in Jammu and Kashmir, Information Technology (Electronic Service Delivery) Rules, 2013

(1)The Director of Electronic Service Delivery shall cause an audit to be conducted of the records and accounts of the A uthorized Service Providers and their authorized agents in the State at such intervals as deemed necessary by an agency empaneled as an information security auditing organization.